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

State of Haryana - Subsection

Section 36A(16) in Haryana Liquor Licence Rules, 1970

(16)Each box shall be sealed by the committee before the start of process of receipt of tenders in the presence of all those who wish to be present. A notice to this effect shall be given by Deputy Excise and Taxation Commissioner (Excise) locally under intimation to the chairman of the committee.