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 38(1)] [Section 38] [Entire Act] State of Punjab - Subsection Section 38(1)(g) in The Punjab Liquor Licence Rules, 1956 (g)If the licensee is found indulging in any mal practices, his license would be suspended/cancelled.]