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 3] [Entire Act] State of Haryana - Subsection Section 3(b) in Punjab Excise Powers and Appeal Orders, 1956 (b)The number of liquor and intoxicating drug shops, which may be licensed in any local area, shall be subject to the orders of the State Government.
