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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Manipur - Subsection

Section 72(b) in Manipur Excise Rules, 1962

(b)Sample bottles. - A bottle of such spirit purporting in the opinion of the Collector to contain a reputed quart or reputed pint respectively, shall, if it contains less than .210 litre of whisky, brandy, or rum or less than .682 litre of gin in the case of a reputed quart or less than .355 litre of whisky, brandy or rum or less than .341 litre of gin in the case of a reputed pint, bear a label showing in large letters and figures the minimum guaranteed quantity of its contents.