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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(c) in Punjab Supply and Sale of Bhang Rules, 1956

(c)The licensee shall not hold directly or indirectly through any agent any licence in Himachal Pradesh for the vend of spirit, fermented liquor or any intoxicating drug as defined in the Excise Act for the time being in force in Punjab nor shall be act as the agent of any person holding such a licence.