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[Cites 0, Cited by 0] [Section 38(12)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(12)(d) in The Punjab Liquor Licence Rules, 1956

(d)Except upon the order of a qualified medical practitioner, the licensee shall not knowingly sell or supply any article covered by his licence for consumption by a minor or persons of unsound mind.