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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(d) in Punjab Intoxicants Licence and Sales Orders, 1956

(d)[ to any person who does not produce a valid income tax clearance certificate and a valid clearance certificate about the tax leviable under the Punjab General Tax Act, 1948.] [Legislative Supplement Part III dated 14.3.77.]