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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1)(b) in The Punjab Liquor Licence Rules, 1956

(b)If the licensee holds a licence in form B-1 (Brewery licence) or D-2 (Distillery licence), no sale of less than 12 bottles of the capacity of 750 litres each or 9 litres shall be permitted.