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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(9) in Haryana Liquor Licence Rules, 1970

(9)Before the allotment of retail liquor outlets begins, the Deputy Excise and Taxation Commissioner (Excise) of the respective district shall read out the conditions and procedure to which the allotment of retail liquor outlet is subject.