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[Cites 0, Cited by 0] [Section 14(9)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(9)(b) in The M.P. Foreign Liquor Rules, 1996

(b)In cases not covered by clause (a) above, an F.L. 6, F.L. 9, F.L. 9A, F.L. 10A, B-1-A licensee shall not sell foreign liquor in a quantity less than 54 bulk litres in a single transaction.]