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[Cites 0, Cited by 0] [Section 38(14B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(14B)(e) in The Punjab Liquor Licence Rules, 1956

(e)The annual license fee for the wholesale vends of PML (L-13) shall be [rupees fifty thousand] [Substituted 'rupees twenty seven thousand and five hundred' by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).] per district. For this purpose the revenue district shall be treated as an unit comprising of one or more Excise districts.