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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(d) in Punjab Liquor Permit and Pass Rules, 1932

(d)all medicinal and other preparations containing rectified spirit received by the consignee shall be open to inspection by the excise staff of the district of distinction and the consignee shall keep regular account of its receipt and sale.