Section 3(1)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)No application mentioned in clause (a) shall be entertained unless a fee of Rs. 5000/- (Rupees five thousand) is paid into Government Treasury and the challan in original in support of payment is produced along with the application.

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915