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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(iii) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952

(iii)a medical practitioner in managing or supervising charge of a Government, Local Fund and Charitable Hospital or dispensary who may possess intoxicating spirituous preparations not exceeding in requirements of such hospital or dispensary for twelve months.