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[Cites 0, Cited by 0] [Section 38(5B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(5B)(b) in The Punjab Liquor Licence Rules, 1956

(b)the licensee shall maintain accounts of receipt and sales in Form L- 23 and shall at the end of each month, prepare and submit within seven days of the following month to the Excise Inspector a monthly true abstract of receipts and sales in form M-66.