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[Cites 0, Cited by 0] [Section 101(4)] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(4)(a) in The Punjab Distillery Rules, 1932

(a)Duty on excess wastage of Plain country spirit above the strength of 43 degree over proof shall be charged at the rate prescribed for plain Country spirit and not at the rate, prescribed for rectified spirit.