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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(1)(ii) in The Punjab Liquor Licence Rules, 1956

(ii)[ Rs. 10 per B.L. per annum shall be charged for the denatured spirit when monthly purchase limit is allowed beyond 500 B.L. by the Excise Commissioner.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]