Section 3(2)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(a)An application for approval of the plant and map of the building shall be submitted to the Excise Commissioner within three months from the date of the communication of the sanction of the Government referred to in sub-rule (1);

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915