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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Manipur - Subsection

Section 72(a) in Manipur Excise Rules, 1962

(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad, the licensee shall, in no case use any "quart' bottles containing less than .625 litre or any pint bottle containing less than .313 litre of such spirit, except in the case of liquor bottled as samples and disposed of as such.