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

State of Haryana - Subsection

Section 36(19) in Haryana Liquor Licence Rules, 1970

(19)A person to whom a liquor outlet has been allotted, shall pay by the 15th day of every month an instalment equal to ten per cent of the total annual license fee upto the month of November, 2006.