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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(3)(a) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(a)all applications for renewal of licenses for the next period of settlement are to be made in plain paper to the Excise Commissioner through the Excise Officer-in-Charge of the plant;