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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915

(2)All transports of denatured spirit in excess of two quart bottles shall be covered by a pass in Form D.S. 6 granted by the [Collector or an officer authorised by him.] [Substituted by Notification No. 2149-174-V-SR, dated 28-4-1966.]