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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(a) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(a)Any licence granted under these rules may be amended by the Petrol Taxation Officer granting such licence : provided that the amendment shall not be inconsistent with the provisions of the Act, or of these rules.