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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2)(c) in Punjab Sweets (Manufacture) Rules, 1955

(c)The licensee shall make the entries required to be made of aforesaid before the expiration of the day on which the materials are used or on which the sweets are received at or removed from the licensed premises and shall at the time of making any entry, insert, the date on which it is made.