Section 5(1) in The M.P. Excise (Amendment and Validation) Act, 1964
(1)For the preamble to the Government of Madhya Pradesh, Separate Revenue Department Notification No. 54-A-V-SR, dated the 4th July 1959 the following preamble shall be substituted, namely;"In exercise of the powers conferred by Sections 2, 4, 5, 7, 9, 10, 13, 16, 22, 23, 25, 36, 52 and clause (h) of sub-section (2) of Section 62 and Section 66 of the Madhya Pradesh Excise Act, 1915 (II of 1915) and in supersession of all the previous notification in this behalf, the State Government hereby makes the following orders or, as the case may be, rules, namely."
