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[Cites 0, Cited by 0] [Section 40(16)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(16)(b) in The Punjab Liquor Licence Rules, 1956

(b)A licensee holding a license in form L-14A or L-2 may transfer any part of quota of PML or IMFL of his vend to any other vend for retail sale of PML or IMFL during the currency of the period of his license :