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

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State of Madhya Pradesh - Subsection

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

(c)When the Government is satisfied of the proposed scheme of the applicant, it may accord the sanction and communicate it in the form of a "Letter of Intent" in Form D-B. The letter shall be valid for one year from the date of communication, unless especially extended, within which period the holder thereof shall arrange to secure the land, building, plant and machinery and other equipment required for the construction and working of the distillery as notified in the scheme submitted under clause (a).

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State of Madhya Pradesh - Subsection

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