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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1)(e) in The Punjab Liquor Licence Rules, 1956

(e)[ The licensee shall purchase Indian Made Foreign Liquor, Imported Foreign Liquor, Beer, Wine and Ready to Drink Beverages (Indian and Imported) directly from manufacturing units of the State (Distillery, Brewery or Bottling Plant licensees of the State). Licensee can transfer liquor from one L-1 to another L-1 on payment of prescribed permit fee.] [Substituted by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).]