Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 113 in The Punjab Distillery Rules, 1932 113. The licensee shall, if required to do so by the Financial Commissioner, issued spirit only in specified strength either generally or the particular classes of purchasers.
