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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(iv) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952

(iv)a licensee, who may possess such quantity of intoxicating spirituous preparations as may be specified in his license or a common carrier as such in the possession of such preparations on behalf of and on account of the licensee.