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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)No agent shall be appointed for the management of the licensee's business under these licences, without Excise Commissioner's previous approval in writing.