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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(a) in Punjab Excise Powers and Appeal Orders, 1956

(a)No shops may be licensed for the sale of liquor or intoxicating drugs in any village or in any ward or quarter of a town in which a license did not previously exist without the sanction of the State Government.