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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(16) in Haryana Liquor Licence Rules, 1970

(16)The Deputy Excise and Taxation Commissioner (Excise) of the respective district may exclude from allotment of retail liquor outlet any person on account of his being notorious or of a bad character or any other sufficient reasons to be recorded in writing.