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[Cites 0, Cited by 0] [Section 38(11)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(11)(g) in The Punjab Liquor Licence Rules, 1956

(g)Notwithstanding anything contained in clause (f) the Excise Commissioner may, in case of emergency, permit for the bottling of Indian made foreign liquor, the use of sand-blasted non excise bottles with the necks not suitable for sealing with a crown cork, or capacities ranging between 625 millilitres and 757 millilitres and 313 millilitres and 378.5 millilitres and without the name and mark of the manufacturer of the bottles, provided the capacity of each bottle is distinctly shown on the label affixed to it.