Section 3(2)(vii) in The M.P. Denatured Spirituous Preparation Rules, 1969

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State of Madhya Pradesh - Subsection

Section 3(2)(vii) in The M.P. Denatured Spirituous Preparation Rules, 1969

(vii)If the denatured spirituous preparation to be manufactured is for use of any art, industry or profession of the applicant, the name of such art, industry or profession; and

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State of Madhya Pradesh - Subsection

Section 3(2)(vii) in The M.P. Denatured Spirituous Preparation Rules, 1969