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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in Punjab Restaurant (Consumption of Liquor) Rules, 1955 (b)"proprietor" means the proprietor of a restaurant and includes any occupier thereof defined in sub-section (10) of section 3 of the Punjab Municipal Act, (III of 1911);
