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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The M.P. Foreign Liquor Rules, 1996

(4)If the consignment is not verified by an Excise Officer within 24 hours of the written intimation, the importer shall open the consignment, verify the quantity and other details and record the particulars in the prescribed registers.