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[Cites 0, Cited by 0] [Section 38(2A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2A)(c) in The Punjab Liquor Licence Rules, 1956

(c)The licensee shall obtain his supplies of Rum, Gin and Whisky of the strength of 35 degree under proof from L-13A licensee in the State except allowed to do so otherwise by the Collector and the supply of Beer from L-1 licensee of his district and in case no L-1 licensee is available in that district, from L-1 licensee of the neighbouring district or as per directions of the Excise Officer incharge of the district to which is licence relates;