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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2)(b) in The Punjab Liquor Licence Rules, 1956

(b)If the licensee holds a licence in form L-1 for wholesale and retail vend of foreign liquor to the trade he shall obtain the permission of the Excise Commissioner to keep the stocks under both the licences on the same premises, but the stocks under both the licences shall be kept separate from each other and the transfer of foreign liquor from the stocks under the licence in form L-1 to the stocks under the licence in form L-2 shall be made only under a pass prescribed under the rules.