Section 3(1)(b) in The M.P. Country Spirit Rules, 1995

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Country Spirit Rules, 1995

(b)[Licence in Form C.S. 1 shall be granted by the Excise Commissioner as aforesaid on payment of fee in advance at the rate of one lakh rupees for a period of one year's licence or such proportional amount of fees for the period of licence to be granted.] [Substituted by Notification No. (19) B-1-32-96-CID-V, dated 20-6-1996 w.e.f. 22-6-1996.]

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Country Spirit Rules, 1995