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[Cites 0, Cited by 0] [Section 40(19)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(19)(f) in The Punjab Liquor Licence Rules, 1956

(f)The licensee shall, in accordance as he may be permitted by the Excise Commissioner, obtain supplies from one or more of the sources, and subject to the condition, if any, imposed by him, procure his supplies of denatured spirit either from a bonded warehouse set up or approved by the Government, or by direct import from overseas or by purchase from other vendors licensed to sell denatured spirit or by removal from licensed distilleries after obtaining the permit and pass required under the rule applicable to such removals.