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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Haryana - Subsection

Section 57A(2) in The Punjab Excise Act, 1914

(2)The licensee shall maintain in the office of the Distillery for inspection a statement of the current prices of plain, [rum and gin of specified strength] [Substituted by Haryana Act No. 2 of 1990.], bulk as well as bottled, in accordance with the prices fixed by the State Government under sub-section (1).