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

State of Madhya Pradesh - Subsection

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

(a)No-objection certificate for the import of foreign liquor may be granted to FL6 and [FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensees on prepayment of import fee at the prescribed rate. No-objection certificate shall be in Form FL 21.