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[Cites 0, Cited by 0] [Section 38(14B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(14B)(f) in The Punjab Liquor Licence Rules, 1956

(f)The distilleries shall be required to deposit a security amount of [Rupees twenty five thousand] [Substituted 'Rupees twenty thousand' by Notification No. G.S.R. 13/P.A. 1/1914/S.59/Amd. (123)/2012, dated 26.3.2012 (w.e.f. 2.4.1956).] per L-13 vend per district, in the form of bank draft in the name of Excise Commissioner, Punjab, for the performancee of contract of supply of liquor to L-14A licensees.