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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Denatured Spirituous Preparation Rules, 1969

(3)Kind and quantity of denatured spirituous preparation to be import (hereby specify name, quantity of the denatured spirituous preparation and the proportion of soluble ingredients contained in one litre of denatured spirit);