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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(10) in The M.P. Denatured Spirituous Preparation Rules, 1969

(10)An undertaking in writing to the effect that the applicant will abide by the provisions of the Act and the rules, regulations and orders made there under and the conditions of the permit applied for; and