Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] Union of India - Subsection Section 51(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (3)In no case shall be quantity of rectified spirit in the possession of the manufacturer exceed the limit fixed by the licensing authority.
