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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Punjab - Subsection

Section 22A(6) in Punjab Liquor Permit and Pass Rules, 1932

(6)In case of its non-renewal, the permit shall be delivered to the Excise and Taxation Office-in-charge of the District who shall cancel it in red ink with his full signature and seal of office.