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

State of Punjab - Subsection

Section 35B(12) in The Punjab Liquor Licence Rules, 1956

(12)The list of the applications, received by the last date and time fixed for such receipt, shall be prepared Licensing-Unit [or a group of licensing units] [Added by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).]wise and shall be displayed at a prominent place in the office of the concerned AETC.