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[Cites 0, Cited by 0] [Section 40(19)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(19)(d) in The Punjab Liquor Licence Rules, 1956

(d)The licensee shall keep separate accounts of sales by wholesale or by retail in form L.31 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.71.