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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2)(f) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939

(f)prescribing the arrangements to be made when a licensee dies or becomes subject to a legal disability, the period during which, and the persons by whom, the business of such a licencee may be carried on without a licence;