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[Cites 0, Cited by 0] [Section 36A(6)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(6)(b) in Haryana Liquor Licence Rules, 1970

(b)earnest money as applicable depending upon the reserved price of the vend/Group of vends, in the form of demand draft in favour of Deputy Excise and Taxation Commissioner (Excise) of the district;