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State of Punjab - Section

Section 14 in Punjab Intoxicants Licence and Sales Orders, 1956

14.

The final report, together with the opinion of the committee of the local body concerned and Superintendent of Police (provided this opinion is furnished within two months from the date of the reference mentioned in orders 10and 11 of these orders) shall be forworded by the Collector to the Financial Commissioner for the Orders of the state Government.