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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1) in The Punjab Distillery Rules, 1932

(1)Revenue locks supplied by the [Excise Commissioner] will invariably be put on whenever necessary under these rules, but the licensee may dispense with his own locks, except in the case of such as must be affixed to all receptacles or rooms use for the storage of spirit.