Section 38(10A)(b) in The Punjab Liquor Licence Rules, 1956

[Cites 0, Cited by 0] [Section 38(10A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(10A)(b) in The Punjab Liquor Licence Rules, 1956

(b)the licensee shall not store or sell beer on the premises other than those licensed in Form L-14A ;

(bb)[ The licensee shall obtain his supplies of beer from any L-1 or L-13A licensee in the State] [Legislative Supplement Part III dated 17.3.82.].