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State of Punjab - Section

Section 124 in The Punjab Distillery Rules, 1932

124.

The licensee shall duly comply with any directions that may, from time to time, be issued by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] concerning the price or prices to be charged by him[-] [Legislative Sub. Part III dated 27.11.77.] and shall, and whenever so directed, forthwith reduce or enhance, as the case may be such price or prices.