Section 80(2)(m) in The Himachal Pradesh Excise Act, 2011

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(2)(m) in The Himachal Pradesh Excise Act, 2011

(m)declaring any newspaper, book, leaflet, booklet, or other publication wherever printed or published, containing any advertisement or matter of the nature described in clause (k) to be forfeited to the State Government; and (n) implementing generally the policy of prohibition.

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State of Himachal Pradesh - Subsection

Section 80(2)(m) in The Himachal Pradesh Excise Act, 2011