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[Cites 0, Cited by 0] [Section 2D(3)] [Section 2D] [Entire Act]

State of Punjab - Subsection

Section 2D(3)(a) in Punjab Liquor Permit and Pass Rules, 1932

(a)to produce in due course a certificate in Form L. 46-C from the Customs Collector at the Port of Export (hereinafter referred to as "the port") or a certificate of safe delivery from the Depot, as the case may be; and