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[Cites 0, Cited by 0] [Section 36A(3)] [Section 36A] [Entire Act]

State of Punjab - Subsection

Section 36A(3)(i) in The Punjab Liquor Licence Rules, 1956

(i)The per bottle minimum retail sale rates of Indian Made Foreign Liquor to be sold in the State of Punjab, shall be fixed according to calculation formula as under:-