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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(e) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(e)No compensation for damage or loss shall be payable, when a letter of intent is revoked or withdraw under clause (d).