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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(3)The sale of country liquor may be made from the country liquor manufactories or wholesale depots established for the purpose to the retail licensee from the stock of such liquor manufactured or received, as the case may be.