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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1)(f) in The Punjab Liquor Licence Rules, 1956

(f)[ The licensee under any name or style, who has ever violated any excise law or terms and conditions of his license granted by the department to him, shall not be eligible for grant or renewal of license. [Inserted by Notification No. G.S.R. 17/P.A. 1/1914/S.59/Amd. (124)/2013, dated 22.3.2013 (w.e.f. 2.4.1956).]