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] [Entire Act] State of Haryana - Section Section 80A in The Punjab Distillery Rules, 1932 80A. The distillery whisky from malt shall be in a separate room set apart for this purpose and the patent still or pot-still used for the distillation of spirit from molasses shall not be used for the distillation of whisky from malt.Safes
