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[Cites 0, Cited by 0] [Section 40(17)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(17)(iii) in The Punjab Liquor Licence Rules, 1956

(iii)The licensee shall maintain accounts for the bottling of country spirit in form L. 28 and shall at the end of each month prepare and submit to the Excise Inspector an account of bottling operations in Form M. 69.