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 6] [Entire Act] State of Punjab - Subsection Section 6(3) in Punjab Poisons Possession and Sale Rules, 1966 (3)The licence fee shall be paid in cash only, and shall be credited into treasury in advance under the head XXIII-Medical-I-Miscellaneous-Fees for issue and renewal of the licences.
