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] [Entire Act] State of Punjab - Section Section 15 in The Punjab Chemical Works Rules, 1933 15. If the approved manufacturer goes out of business he shall dispose of his stock of rectified spirit and unissued preparations in such manner as the Financial Commissioner may direct.
