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 78] [Entire Act] State of Punjab - Subsection Section 78(3) in The Punjab Excise Act, 1914 (3)[ Such officer or authority, as specified by the State Government for composition of offences under sub-section (1) of section 81, may confiscate liquor in respect of which offence has been committed.
