Section 35B(14A) in The Punjab Liquor Licence Rules, 1956
(14A)[ Notwithstanding anything contained in sub-rule (14), the entire fifteen per cent security shall have to be deposited by 31st day of March, in case the period of forty-eight hours or ninety-six hours, as the case may be, is completed after the 31st day of March.] [Substituted by Punjab Notification No. G.S.R.14/P.A.1/1914/S.59/ Amd.(136)/2018, dated 22.3.2018 (w.e.f. 2.4.1956).]
