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 35] [Entire Act] State of Haryana - Subsection Section 35(3) in The Punjab Excise Act, 1914 (3)A licence for sale in more than one district of the Punjab [Haryana] shall be granted by the Financial Commissioner only.
