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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(f) in The M.P. Excise Act, 1915

(f)no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whosoever for the purpose of manufacturing any intoxicant other than tari; except under the authority and subject of the terms and conditions of a licence granted in that behalf: