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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(1) in The Punjab Excise Act, 1914

(1)The District Magistrate or sub-Divisional Magistrate by notice in writing to the licensee; may require that any shop in which any intoxicant is sold shall be closed at such times or for such period as he may think necessary for the preservation of the public peace.