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 10] [Entire Act] State of Punjab - Subsection Section 10(a) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939 (a)Every licence granted under these rules shall be deemed to have been granted to the retail dealer, company, firm or partnership named therein :
