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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 4(h) in The Andaman and Nicobar Islands Excise Regulation, 2012

(h)to introduce e-governance in various aspects of excise administration and to maintain on the national network information on manufacture, possession, transport, sale, import or export of liquor;