Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(4)The Excise Officer in charge of the manufactory shall maintain an account of Holograms/EAL in such form as may be prescribed by the Excise Commissioner from time to time;