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[Cites 0, Cited by 0] [Section 38(10A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(10A)(c) in The Punjab Liquor Licence Rules, 1956

(c)[ with the determination of a licence in Form L-14A, the licence in Form L-10A shall stand determined simultaneously.] [Legislative Supplement Part III dated 12.3.76.]