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 3] [Entire Act] State of Punjab - Subsection Section 3(ii) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952 (ii)a registered practitioner, who may keep in his possession at any one time intoxicating spirituous preparations not exceeding 500 millilitres each.
