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[Cites 0, Cited by 0] [Section 2D] [Entire Act]

State of Punjab - Subsection

Section 2D(7) in Punjab Liquor Permit and Pass Rules, 1932

(7)Where delivery is made at a Depot, the Depot officer shall check the consignment in all respect against the entries contained in the warehouse authorisation in Form L. 46-D, produced by the applicant and that received by him from the office-in-charge, and shall certify accordingly in Form L. 46-C if he finds everything in order; and hand it over to the applicant or exporter who shall then forward such certificate together with his authorization in Form L. 46-D to the Collector.