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State of Haryana - Section

Section 1 in The Punjab Distillery Rules, 1932

1.

The Financial Commissioner has full power to grant or refuse applications for licenses with reference to the requirements of the [State of Haryana] [Substituted the word 'State' vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.3.1995.].