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[Cites 0, Cited by 0] [Section 40(16)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(16)(k) in The Punjab Liquor Licence Rules, 1956

(k)[ These licensees shall sell PML of the kind, authorized by the Excise Commissioner by retail for consumption on and off or off the premises, as the case may be. L-14A licensee shall sell liquor in sealed bottles or pouches.] [Substituted by Punjab Government Notfication No. G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006.]