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] [Entire Act] State of Haryana - Section Section 5 in Haryana Liquor Licence Rules, 1970 5. A license may only be granted to :-(a)an individual;(b)a body incorporated under the Companies Act, 1956;(c)a society registered under the Punjab Co-operative Societies Act, 1961 (Punjab Act No. 25 of 1961); and(d)a partnership or firm.
