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] [Entire Act] State of Haryana - Section Section 9 in Haryana Liquor Licence Rules, 1970 9. On the application in writing of all the original partner, a partner may, at any time, be removed, in case of renewable licenses, by the authority competent to renew the license, and in case of licenses granted by auction, by the Collector.
