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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(4)The wholesale depot licensee shall cause issue of country liquor to the retail licensee from the stock received and shall issue transport pass. The books containing the blank transport passes in Jharkhand Excise C.S. Form No. 6 shall be authenticated by the concerned Superintendent of Excise prior to their use.