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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(7)(a) in The Punjab Brewery Rules, 1956

(a)When the beer that is the subject of the claim has not left the entered premises of the licensee, a deduction of two per cent shall be made from the actual quantity in litres of such beer. The amount to be remitted or refunded shall be calculated on the remainder.