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State of Madhya Pradesh - Section

Section 23 in The M.P. Denatured Spirituous Preparation Rules, 1969

23. The licence may also be withdraw an without notice, if the Collector is satisfied that the licensee's conduct is not satisfactory for being retained as such or if the shop is required to be closed down during the currency of the licence.

Granted this...........day of.....20....Collector of....