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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(d) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952

(d)'Competent Authority' means the Excise and Taxation Officer or the Assistant Excise and Taxation Officer holding charge of the district in relation to liquor or intoxicating drug under the Act and the rules made thereunder.