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State of Madhya Pradesh - Section

Section 9 in The M.P. Distillery Rules, 1995

9. Repeal.

- All rules corresponding to these rules in force immediately before their commencement are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these Rules.Form D-A[See Rule 3(1)]Scheme notifying the proposal to establish a Distillery