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

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Denatured Spirituous Preparation Rules, 1969

(1)Any person desiring to manufacture any denatured spirituous preparation, or manufacture and sell such preparation shall make an application to the Collector for a licence in this behalf.