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[Cites 0, Cited by 0] [Section 27B(1)] [Section 27B] [Entire Act]

State of Haryana - Subsection

Section 27B(1)(d) in Haryana Liquor Licence Rules, 1970

(d)is a general merchant, or chemist not holding a license to sell denatured spirit, country liquor or fulfils any of the conditions in clauses (a), (b) and (c), desiring to obtain a license in form L-10 may submit an application to the Collector through the Deputy Commissioner of the district concerned :-