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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(b) in The M.P. Foreign Liquor Rules, 1996

(b)Every application for the issue of a no-objection certificate for the import of spirit or ENA shall be accompanied by a challan in token of depositing import fee at the prescribed rate in the importing district.