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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(9) in Punjab Intoxicants Licence and Sales Orders, 1956

(9)to any person whom he knows, or had reason to believe, to be student (the term "student" meaning person undergoing instruction in some branch of learning in an educational institution).H - Rules prohibiting the employment by any licence holder of certain persons and classes of persons, to assist in his business.