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State of Punjab - Section

Section 2 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952

2.

No intoxicating spirituous preparations shall be manufactured or prepared or possessed for retail sale except under the authority and subject to the terms and conditions of a license in from M.C. 12 granted in that behalf by the Deputy Excise and Taxation Commissioner under the rules.C - Possession