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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Himachal Pradesh - Subsection

Section 61(3) in The Himachal Pradesh Excise Act, 2011

(3)Every Excise Officer seizing any liquor or vehicle or conveyance under this section shall place on such liquor or vehicle or conveyance a mark indicating that the same has been seized and shall, as soon as may be, make a report of such seizure to the Excise Officer-in-charge of the district