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] [Entire Act] State of Goa - Section Section 100 in The Goa, Daman and Diu (Excise Duty) Rules, 1964 100. Licensed premises for sale of liquor shall not have connecting link with residential premises. - No licensed premises for sale of liquor shall have any connecting link with residential premises.
