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State of Punjab - Section

Section 18 in The Punjab Liquor Licence Rules, 1956

18. [ [Substituted by Punjab Legislative Supplement Part III dated 12.3.1970.]

A Licence in form L-9 may be granted with the permission of the competent military authority or Border Security Force authority for the sale of foreign liquor only in military or Border Security Force Units. All canteens including unit military canteens or those run regimentally on club lines shall be required to take out this licence]