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[Cites 0, Cited by 0] [Section 38(5A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(5A)(a) in The Punjab Liquor Licence Rules, 1956

(a)The licence shall sell [beer, winee and ready to drink beverages] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.] in retail for consumption on the premises by the glass or by opened bottles at a bar or another part of the premises specially prescribed in the licence. Such bottle must on no account be removed by customer from the premises.