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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(i) in Haryana Liquor Licence Rules, 1970

(i)No special liquor license shall be granted for any fair where such a license has hitherto not been granted, or where having in the past been granted, it has now been discontinued. If a new fair is inaugurated, the Collector shall not grant a special licence without the consent of the Financial Commissioner.