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] [Section 71] [Entire Act] State of Haryana - Subsection Section 71(d) in The Punjab Distillery Rules, 1932 (d)If mahua is used, the initial quantity and specific gravity of the wash shall be ascertained in such manner as the Financial Commissioner may specially prescribe.
