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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in Punjab Intoxicants Licence and Sales Orders, 1956

(c)the Financial Commissioner may by general or special order direct that any licence or class of licences of which the fees are not fixed by the auction or tender shall be granted for any period upto three years;