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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in The Punjab Excise Act, 1914

(3)[ The State Government, if satisfied that it is necessary and expedient so to do, may, by notification, prohibit manufacture of any intoxicant or restrict such manufacture by such conditions as it may notify.] [Added vide Haryana Act No. 22 of 1996.]