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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3)(a) in Punjab Intoxicants Licence and Sales Orders, 1956

(a)in premises specially approved for this purpose by the Collector such liquor as the Collector may approve (by specification in the licence of the vendor) may be sold to any soldier, member of his family or follower. In granting approval under this proviso the Collector shall act in consultation with the local military Commander, and