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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 49(2) in The Dadra and Nagar Haveli Excise Regulation, 2012

(2)Nothing in sub-section (1) shall absolve any person who manufactures, sells or has possession of any liquor on account of another person from liability to any punishment under this Regulation for unlawful manufacture, sale or possession of such liquor.