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

State of Punjab - Subsection

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

(c)Irrespective of any order passed by the Collector, under the second proviso to clause (b), the whole of the License fee on the quota of PML and IMFL fixed for his vend, shall be payable by the licensee of the vend from which any part of quota is sought to be transferred.