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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(1)The Excise Commissioner may verify at any time the description and plans approved under rule 7 or rule 8 and if the finds any deviation from the approved plans, he may require the licensee to submit revised plan for approval.