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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Haryana - Subsection

Section 115(1)(a) in The Punjab Distillery Rules, 1932

(a)a person certified to be holding a licence in the Punjab or Delhi State to sell such spirit by wholesale or retail and when the spirit is to be transported or exported beyond the limits of the district in which the distillery is situated, holding a permit signed by the Collector or other officer authorised in that half of the district of destination;