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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(aaa) in The M.P. Foreign Liquor Rules, 1996

(aaa)F.L. 1-B-(AHATA-Licence). - The licence, which may be granted to an F.L.l or F.L.l-A licensee only, shall permit consumption of [foreign/country liquor] [Substituted by Notification No. (27) B-1 -25-2000-CTD-V, dated 31-3-2000.] within any premises or AHATA which shall be adjunct to the premises of F.L. 1 or F.L. 1-A licence, specifically mentioned in the schedule annexed to the licence.