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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(c) in The M.P. Country Spirit Rules, 1995

(c)In the event of the failure of supply of country spirit by the licensee to the retail vendors in accordance with their demands, the licensee shall be required to pay such losses and damages to the retail vendors and Government as may be determined by the Excise Commissioner. The decision of the Excise Commissioner shall be final and binding on the licensee.