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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(4) in The Punjab Brewery Rules, 1956

(4)The claim must contain :-
(a)a declaration that the beer which is the subject to the claim was brewed by the licensee :
(b)a statement of the circumstances to which the claim is due;
(c)a statement of the date or dates on which the beer was brewed, and the quantity and original gravity of each lot of beer referred to in the claim.