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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Foreign Liquor Rules, 1996

(6)The holder of 'Letter of Intent' shall not sell transfer or sub-lease it or enter into any arrangement with any other person for the construction or working of manufactory or bottlery in pursuance of the said 'Letter of Intent' without the previous sanction of the State Government.