Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(a) in Punjab Liquor Prohibition Rules, 1955

(a)"Prohibition area" means the territorial limits of any civil district or a part thereof where under Sections 17 and 24(4) of the Act, the State Government has by notification prohibited the possession for sale or otherwise and the import or transport of any kind of liquor save under the provisions made in these rules.