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[Cites 0, Cited by 0] [Section 35B(39)] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(39)(ii) in The Punjab Liquor Licence Rules, 1956

(ii)A licensee who has lifted full minimum guaranteed quota of IMFL can lift additional quota of IMFL by paying the excise duty leviable on transport permit at L-1 stage, and the special license fee.