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 9] [Entire Act] State of Punjab - Subsection Section 9(2) in The Punjab Tari (Manufacture of Gur) Rules, 1955 (2)The licensee shall not tap any tree but those which he is hereby licensed to tap nor shall he be allowed to tap for fermented Tari.
