Section 3(3)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(3)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(c)In case the applicant fails to construct the buildings and submit his completion report as contemplated in clause (b) above, within a period of one year from the date of the grant of the permission, the letter of intent so granted shall be liable to cancellation without compensation for any damage and loss:

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State of Madhya Pradesh - Subsection

Section 3(3)(c) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915