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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(i) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915

(i)The manufacturer shall apply in writing for a licence to the Collector of the District in which the manufactory is located or proposed to be located. Every such application shall contain the following particulars, namely :