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[Cites 0, Cited by 0] [Section 36A(3)] [Section 36A] [Entire Act]

State of Punjab - Subsection

Section 36A(3)(ii) in The Punjab Liquor Licence Rules, 1956

(ii)If at any stage EDP of any brand changes its minimum retail sale price, shall also be changed as per the formula. Minimum retail sale price for a different size of bottle/container, other than those mentioned above, shall be fixed proportionate to their volumes based on the minimum and maximum retail sale price fixed for 750 ml, 375 ml and 180 ml by the Excise Commissioner.