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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(1) in The Himachal Pradesh Excise Act, 2011

(1)No liquor shall be sold except under the authority and subject to the terms and conditions of a license granted, in this behalf, by the Financial Commissioner or Collector, as the case may be.