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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(2)For the purpose of these rules, the additional duty or duty in any other name on country liquor manufactured in Jharkhand, under section 27 and section 28 shall be imposed by the State Government.