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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(26) in Haryana Liquor Licence Rules, 1970

(26)The Deputy Excise and Taxation Commissioner (Excise) of the respective district, shall communicate the change in the list of licenses to the Superintendent of Police, and the Managers of distilleries.".