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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3)(c) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

(c)The distance referred to in clause (b) of sub-rule (1) shall be measured from the mid point of the entrance of the shop along the nearest path by which a pedestrian ordinarily reaches,-
(i)the mid point of the nearest gate of the institution if there is a compound wall and if there is no compound wall the mid point of the nearest entrance of the institution, or
(ii)the mid point of the nearest gate of the bus stand, station or Depot of Madhya Pradesh State Road Transport Corporation if there is a compound wall and if there is no compound wall the nearest point boundary of such bus stand, station or the Depot.