Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 37 in The Punjab Liquor Licence Rules, 1956

37.

Every licence under these rule is granted subject to the conditions set forth in this rule.Exceptions - The following licences are only subject to the conditions (1) and (2) of these conditions except in so far as is expressed in the special conditions prescribed for each :-