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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(c) in Punjab Liquor Permit and Pass Rules, 1932

(c)The spirit received at any one institution must only be used in laboratories of that nstitution and must not be distributed for used in the laboratories of any other institution or used for any other purpose than those authorised.