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(d) in The Punjab Distillery Rules, 1932 (d)[ a certificate from the District Collector that the distillery is situated more than two kilometres away from any educational institution, religious place of worship, hospital and adjoining village abadi and five kilometres away from the town.]
