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 2] [Entire Act] State of Punjab - Subsection Section 2(g) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939 (g)[ "dealer" means any person who, on commission or otherwise, sells motor spirit to any person or keeps motor spirit for sale] [Substituted vide Punjab Act 10 of 1974.];
