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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(b) in Telangana Excise Act, 1968

(b)In the case of spirits or other liquors produced in [any distillery, brewery or manufactory] [Substituted by Act No. 23 of 1971.], in accordance with its quality or strength or in accordance with such scale of equivalents calculated on the quantity of materials used, or by the degree or attention of the wash or wort, as the case may be, as be prescribed;