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 23] [Entire Act] State of Himachal Pradesh - Subsection Section 23(3) in The Himachal Pradesh Excise Act, 2011 (3)No person shall allow consumption of liquor at any public place, except under the authority of a license granted under sub-section (1).
