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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Country Spirit Rules, 1995

(5)The licensee shall not hypothecate, sell, mortgage, transfer or sub-lease his licence in C.S. 1 or enter into partnership for the working of the said licence, without the previous permission in writing of the Excise Commissioner which shall be endorsed on the licence.