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 35B] [Entire Act] State of Punjab - Subsection Section 35B(32) in The Punjab Liquor Licence Rules, 1956 (32)Every successful allottee shall be required to furnish two sets of surety bond in Form M-75 before the commencement of business.
