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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(1) in Telangana Excise Act, 1968

(1)Whoever being a holder of a licence or permit granted or issued under this Act or being in the employ of such holder and acting on his behalf,-
(a)fails to produce such licence or permit on demand by any [Prohibition and Excise Officer] [[Throughout the Act
For Substituted