Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Haryana - Subsection Section 29(8) in The Punjab Brewery Rules, 1956 (8)He shall, if so required by the Financial Commissioner send notice in writing to the Inspector, of his intention to brew forty-eight hours before such brewing is to take place.
