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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(33) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(33)"Ware house" means the part of a distillery in which spirit in fit state for consumption is stored or bonded godown where loose and bottled liquor for issue is stored without payment of duty;