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[Cites 0, Cited by 0] [Section 38(10A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(10A)(d) in The Punjab Liquor Licence Rules, 1956

(d)the licensee shall maintain accounts of receipts and sales in Form L- 22 and shall at the end of each month prepare and submit to the Excise Inspector, a monthly true abstract of receipts and sales in Form M.66].