Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in The Punjab Excise Fiscal Orders, 1932

(4)All intoxicants exported from Haryana distilleries, bonded factories or warehouses shall be exempt from the provisions of the Act relating to duty leviable thereon, in Haryana when exported under export in bond passes to any State or Union Territory in India or to any country outside India.