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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(16) in The Madhya Pradesh Distillery Rules, 1995

(16)The Licensee, unless he personally acts as manager, shall appoint a competent person as manager to act as his agent on his behalf. No such appointment shall be made without prior approval from the Excise Commissioner.