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[Cites 0, Cited by 10] [Section 39(1)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(1)(c) in The Himachal Pradesh Excise Act, 2011

(c)uses, keeps or has in his possession any material, still, utensil, implement or apparatus whatsoever, for the purpose of manufacturing or producing any liquor,