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[Cites 0, Cited by 0] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(34) in The Punjab Liquor Licence Rules, 1956

(34)The application forms shall be supplied by the office of the Excise Commissioner, Punjab to the concerned A.E.T.C. of the districts. The A.E.T.C. shall maintain a complete account of the application forms received, issued, balance in stock and the total application fee.