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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(3) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(3)If accommodation as required under sub-rule (2) cannot be provided for reasons beyond the control of the owner of the distillery or brewery or winery he shall make an alternative arrangement as may be required by the Commissioner.]