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[Cites 0, Cited by 0] [Section 36(10)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(10)(viii) in Haryana Liquor Licence Rules, 1970

(viii)A report of such retail outlets shall be made separately to the Excise and Taxation Commissioner on the next day of allotment. Applications for such retail outlets shall then be invited again at the time/date to be fixed by the Deputy Excise and Taxation Commissioner (Excise) of the district with the prior approval of Excise and Taxation Commissioner (Financial Commissioner) and the procedure detailed above shall be followed afresh.