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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Denatured Spirituous Preparation Rules, 1969

(1)The licence holding a licence in Form D.S.P. 2 shall not sell denatured spirituous preparation except to another licensee holding licence in the said Form or a licensee holding licence in Form D.S.P. 3.