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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Punjab - Subsection

Section 115(1)(e) in The Punjab Distillery Rules, 1932

(e)a person holding a permit from the Collector of any district in the Punjab or Delhi State to transport, export or remove rectified spirit or wine, to such district for chemical medical or purposes ; and