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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(b) in Punjab Excise Bonded Warehouse Rules, 1957

(b)a person holding a permit signed by the excise authority of a Union Territory or by the district excise authority of a district in any State of the Indian Union, for the export of such liquor from Punjab into that Union Territory or State : and