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[Cites 0, Cited by 0] [Section 38(5A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(5A)(b) in The Punjab Liquor Licence Rules, 1956

(b)The licensee shall maintain accounts of receipts and sales in form L-23 and shall at the end of each month prepare and submit, to the Excise Inspector a monthly true abstract of the receipts and sales in form M-66.