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State of Haryana - Section

Section 2 in Punjab Intoxicants Licence and Sales Orders, 1956

(2)They shall come into force with effect from 1st April, 1995.[2. In the Punjab Intoxicants Licence and Sale Orders, 1956, in Order 1, in Clause (1) for sub-clause (b) and entries there against, the following sub-clause and entries there against shall be substituted, namely] [Haryana Government Excise and Taxation Department Notification The 31st March, 1995.] :-
"(b) Beer whether imported or made in India 7.8 litres or 12 bottles/cans each of the capacity of 650millilitres or 15 bottles/cans each of the capacity of 500millilitres or 23 bottles/cans each of the capacity of 330millilitres or 24 bottles/cans each of the capacity of 325millilitres."
B - Periods for which Licences may be granted