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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(h) in The M.P. Foreign Liquor Rules, 1996

(h)All importation shall be done on the authority of a valid export-pass granted by the competent authority of the exporting district. All the terms and conditions of such export pass shall be strictly adhered to, by the importer.