Section 51A(2)(iv) in The Karnataka Excise Act, 1965

[Cites 0, Cited by 0] [Section 51A(2)] [Section 51A] [Entire Act]

State of Karnataka - Subsection

Section 51A(2)(iv) in The Karnataka Excise Act, 1965

(iv)whether the wastages occurred during the manufacture or processing of spirits and liquor are as per the norms provided under this Act or the rules framed there under or as per the orders issued by the Government or the Excise Commissioner from time to time; and

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State of Karnataka - Subsection

Section 51A(2)(iv) in The Karnataka Excise Act, 1965