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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(iii) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915

(iii)The special denatured spirit to be obtained under the licence shall be imported or transported under a pass granted in Form D.S. 5 or D.S. 6 on payment of excise duty at such rates as may be fixed by the State Government, from time to time;