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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2)(l) in Punjab Supply and Sale of Bhang Rules, 1956

(l)In the event of the licensee infringing any of these conditions he shall be liable to be deprived of his licence at the Collector's discretion in addition to any other penalty to which he may be liable under the penal provisions Excise Act, 1914.