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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(a) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(a)A dealer desiring to obtain a licence authorising sale of motor spirit shall submit an application in form P.A. appended to these rules to the Petrol Taxation Officer of the district in which his place of business or head office of his business is situated; and