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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(b) in Punjab Liquor Permit and Pass Rules, 1932

(b)The Financial Commissioner will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in Form L. 42-B in favour of the representative of the educational institution concerned.