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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Punjab - Subsection

Section 115(1)(i) in The Punjab Distillery Rules, 1932

(i)Spirit issued as samples does not exceed 33.750 proof litres per month and an account is maintained in a monthly register in Form D-24 which will be subject to periodical check by a competent excise authority :-