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] [Section 57A] [Entire Act] State of Haryana - Subsection Section 57A(3) in The Punjab Excise Act, 1914 (3)[ No licensee shall sell country spirits, rum and gin of specified strength at prices different from those fixed under Sub-section (1).] [Substituted by Haryana Act No. 2 of 1990.]
