Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 32 in The Punjab Chemical Works Rules, 1933 32. If it is not intended to recover from the residues the contained spirit, the residues must be destroyed in the presence of the officer-in- charge who will record this as directed in Rule 31.
