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State of Haryana - Section

Section 76A in The Punjab Excise Act, 1914

76A. Presumption as to commission of offence in prosecution under Section 63 of the Act.

- In prosecution under Section 63, it shall be presumed without further evidence, until the contrary is proved, that the accused person has committed an offence under that section in respect of any denatured spirit which has been or attempted to be rendered fir for human consumption.