Section 11(2)(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(a)any unused and printed label, cork, capsule or seal, duly approved by the Commissioner under this Act or under any rule or order made thereunder for use by a person licensed to establish or work in a distillery or brewery; or

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State of Jammu-Kashmir - Subsection

Section 11(2)(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)