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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(b) in The Himachal Pradesh Excise Act, 2011

(b)on the requisition of any Excise Officer, duly empowered by the Collector in that behalf, at any time, to measure, weigh or test any liquor in his possession in such manner as the said Excise Officer may require.