Section 58(2)(d) in The Punjab Excise Act, 1914

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State of Haryana - Subsection

Section 58(2)(d) in The Punjab Excise Act, 1914

(d)regulating the import, export, transport or possession of any intoxicant or Excise bottle and the transfer, price or use of any type of description of such bottle;

(dd)fixing the prices of beer and Indian made foreign spirit to be charged by the breweries and distilleries respectively.

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State of Haryana - Subsection

Section 58(2)(d) in The Punjab Excise Act, 1914