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] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(1) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939 (1)The Petrol Taxation Officer may after giving the licencee an opportunity to be which may be prescribed as the conditions subject to which a licence is granted.
