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State of Haryana - Section

Section 19 in The Punjab Distillery Rules, 1932

19.

The licensee, unless he personally acts as Manager, shall be bound to appoint a competent manager as his agent.[-] [Omitted the words 'whose appointment shall be subject to approval of the Financial Commissioner' vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.]