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

State of Madhya Pradesh - Subsection

Section 3(13) in The M.P. Foreign Liquor Rules, 1996

(13)No alteration or addition shall be made, without the prior permission of the Excise Commissioner, in or to the buildings of the manufactory or the plant and machinery provided that minor additions or alterations may be made by the licensee under intimation to the Excise Commissioner.