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Punjab and Haryana High Court Raps Excise Officials for ‘Arbitrary’ Grant of Liquor Licences - (08 Nov 2019)

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Punjab and Haryana High Court has rapped the Haryana Excise and Taxation Commissioner and Ambala Deputy Excise and Taxation Commissioner in a case revolving around the grant of liquor licences. The Court has slapped costs of Rs 25,000 on each of them. Further the amount is to be paid personally.

Tags : PUNJAB AND HARYANA HIGH COURT   LIQUOR  

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