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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(2) in The Punjab Excise Act, 1914

(2)Ascertainment of public opinion. - Before any licence is granted in any year for the retail sale of liquor for consumption on any premises which have not been so licensed in the preceding year, the Collector shall take such measure in accordance with rules to be made by the State Government in this behalf, as may best enable him to ascertain local public opinion in regard to the licensing of such premises.