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State of Punjab - Section

Section 38 in The Punjab Brewery Rules, 1956

38.

Licensees shall be bound by all additional rules for the control breweries which may hereafter be prescribed under the existing law, or under any law which may hearafter be enacted and by all special orders issued by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] with regard to individual breweries; and shall cause all persons employed by them in their breweries to obey all such rules.