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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4) in The M.P. Foreign Liquor Rules, 1996

(4)All export, import and transport of foreign liquor shall be at the cost and risk of the licensee. No duty import-fee, export-fee, transport-fee or bottle-fee shall be refundable on ground of any loss caused to the licensee.