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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(a)The licensee shall not hypothecate, sell, mortgage, transfer or sublease this licence in Form D-1 or D-2 or enter into any partnership for the working of the said licence without the previous permission in writing of the Excise Commissioner such permission if granted shall be endorsed on the licence.