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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(12)(b) in The M.P. Country Spirit Rules, 1995

(b)Labels to be pasted on bottles shall be of quality and design as specified by the Excise Commissioner. The licensee shall have to get the labels approved by the Excise Commissioner prior to their use in Warehouses.