Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Haryana - Subsection Section 36(12) in Haryana Liquor Licence Rules, 1970 (12)No person shall be allowed to apply for another person, whether he is a partner or not, unless he holds a power of attorney duly executed in his favour authorising him so to apply.
