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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(c) in Haryana Liquor Licence Rules, 1970

(c)if the premises of a license are changed during the period of its currency, the authority competent to grant the license may direct that license may be continued for the remaining period of the term on the existing fee;