Section 4 in The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018
4. Amendment of section 12 of Central Act 34 of 2003.
- In the principal Act, in section 12, in sub-section (1), in clause (b), for the sign ".", the sign and word "; or" shall be substituted and thereafter, the following clause shall be added, namely:-"(c) where any hookah bar is being run.".
