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State of Haryana - Section

Section 11 in The Punjab Distillery Rules, 1932

11.

The licensee [shall] [Substituted the word 'may' vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] not hypothecate the whole or any part of the licensed premises without the previous written sanction of the Financial Commissioner.Inspection