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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(d) in The M.P. Foreign Liquor Rules, 1996

(d)The authority granting no-objection certificate under this sub-rule shall follow the procedure described in clauses (d), (e), (f) and (g) of sub-rule (1) of this Rule.