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[Cites 0, Cited by 0] [Section 36(10)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(10)(vii) in Haryana Liquor Licence Rules, 1970

(vii)In case no application is received for any retail outlet/outlets of country liquor and or Indian Made Foreign Liquor, the names and locations of such retail outlets, their annual license fee and annul quota shall be displayed prominently in the office of the Deputy Excise and Taxation Commissioner (Excise).