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] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(i) in Punjab Sweets (Manufacture) Rules, 1955 (i)The [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] has full powers to grant or refuse applications for licenses with reference to the requirements of the State.
