Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Punjab - Subsection

Section 22A(4) in Punjab Liquor Permit and Pass Rules, 1932

(4)Each permit, unless otherwise provided therein, shall be valid throughout Punjab up to the 31st March following but it may be withdrawn, suspended or cancelled at any time by the authority granting the permit for reason to be recorded in writing.