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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2)(f) in The Punjab Excise Act, 1914

(f)prescribing the procedure to be followed and the matters to be ascertained before any license is granted for the retail vend of liquor for consumption on the premises;