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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(b) in Punjab Liquor Permit and Pass Rules, 1932

(b)The [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.] will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in Form L. 42-B in favour of the representative of the educational institution concerned.