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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(iv) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915

(iv)The manufacturer shall deposit in the Government Treasury Rs. 1000/- as each security and shall also execute a bond for Rs. 1000/-in D.S. 4-A for the proper observance of the denatured Spirit Rules and conditions of the licence.