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 38(2D)] [Section 38] [Entire Act] State of Punjab - Subsection Section 38(2D)(ii) in The Punjab Liquor Licence Rules, 1956 (ii)The licensee shall sell wine of all types up to 13.5% v/v and beer imported from abroad (bottled in origin) for consumption off the premises.