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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(1)(i) in The Punjab Liquor Licence Rules, 1956

(i)[Five thousand] [Susbstituted for words 'Three thousand' by Punjab Government Notification G.S.R. 40/P.A.1/14/Section 59/Amd. (104)/2001 dated 30.3.2001.] per annum for a licence for one year to possess a quantity not exceeding 500 bulk litres of denatured spirit at one time.