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[Cites 0, Cited by 0] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(13) in The Punjab Liquor Licence Rules, 1956

(13)[ If any successful applicant fails to deposit the amount of fixed license fee in time, or refuses to accept the license, his allotment shall be deemed to have been cancelled automatically, and the amount of fixed license fee deposited, shall be forfeited and the license shall be re-allotted as per the provisions of these rules.