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[Cites 0, Cited by 0] [Section 40(19)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(19)(b) in The Punjab Liquor Licence Rules, 1956

(b)The licensee may sell quantities greater than one gallon, by wholesale only to persons licensed to sell denatured spirits or to persons holding a permit authorising them to purchase quantities greater than one gallon.