Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 7 in Haryana Restaurant (Consumption of Liquor) Rules, 1988 7. Utilisation of license, section 58(2)(f). - A license shall not be utilised in respect of any premises other than that in respect of which it has been granted.
