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[Cites 0, Cited by 0] [Section 2(36)] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(36)(c) in The Andaman and Nicobar Islands Excise Regulation, 2012

(c)which in relation to liquor involves packing or repacking of such article in a bottle or unit package or labelling or re-labelling of bottles or unit package, including the declaration or alteration of maximum retail price on it or adoption of any other treatment on the liquor for sale to the consumers.