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[Cites 0, Cited by 0] [Section 61E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61E(1) in The M.P. Excise Act, 1915

(1)The Gram Sabha shall have the power to regulate and prohibit manufacture, possession, transport, sale and consumption of intoxicants within its territorial jurisdiction :Provided that an order of prohibition passed by the Gram Sabha shall not apply to a manufactory engaged in the manufacture of any intoxicant and established prior to coming into force of the provisions of this chapter.