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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(4) in The Punjab Excise Act, 1914

(4)Prohibition and restriction of possession of intoxicant in certain cases. - Notwithstanding anything contained in the forgoing sub-sections the State Government may by notification prohibit the possession of any intoxicant or restrict such possession by such conditions as it may prescribe.