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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(4) in The Himachal Pradesh Excise Act, 2011

(4)Subject to the rules made by the Financial Commissioner, the Collector may grant licenses for the sale of any liquor within a district:Provided that a license for sale in more than one district shall be granted by the Financial Commissioner only.