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[Cites 0, Cited by 5] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in The M.P. Excise Act, 1915

(1)Where any intoxicant has been manufactured or sold or is possessed by any person on account of any other person, and such other person knows or has reason to believe that such manufacture or sale was, or that such possession is, on his account the intoxicant, shall, for the purposes of this Act, be deemed to have been manufactured or sold by or to be in the possession of, such other person.