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] [Section 29] [Entire Act] State of Punjab - Subsection Section 29(8) in The Punjab Brewery Rules, 1956 (8)He shall, if so required by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] send notice in writing to the Inspector, of his intention to brew forty-eight hours before such brewing is to take place.
