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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(31) in Haryana Liquor Licence Rules, 1970

(31)The licenses shall be granted by the Deputy Excise and Taxation Commissioner (Excise) of the district on behalf of the Collector after the approval of the Excise and Taxation Commissioner (Financial Commissioner), Haryana.]D - General Condition to all Licenses