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[Cites 0, Cited by 0] [Section 38(2A)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2A)(e) in The Punjab Liquor Licence Rules, 1956

(e)[ The licensee shall maintain accounts of receipts and sale in Form L- 26 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sale in Form M- 6.] [Legislative Supplement Part III dated 21.3.1989.]