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 1] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(a) in The Punjab Excise Act, 1914 (a)establish or licence a warehouse wherein any intoxicant may be deposited and kept without payment of duty -
