Legal Document View

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
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(15) in Haryana Liquor Licence Rules, 1970

(15)No person shall be allowed to apply for the allotment of a retail liquor outlet, if his name is borne on the list of persons debarred from holding licenses in Haryana, Punjab, Himachal Pradesh, Delhi or the Union Territory of Chandigarh.