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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2)(b) in The M.P. Foreign Liquor Rules, 1996

(b)Every such application for the transport of spirit or ENA shall be accompanied by a challan showing that the prescribed transport fee has been deposited in the Treasury by the FL 9 or FL 9-A licensee.