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 27B] [Entire Act] State of Haryana - Subsection Section 27B(4) in Haryana Liquor Licence Rules, 1970 (4)Each application shall be entered in the register maintained license wise in the office of the Deputy Excise and Taxation Commissioner of the district concerned and receipt issued thereafter.
