Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 4 in The Punjab Brewery Rules, 1956 4. The [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] has full power to grant or refuse application for licences with reference to the requirement of State.
