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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(18) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(18)(1) On demand by the licensed vendors and upon proof of payment into treasury of the issue price recoverable for it, the licensee shall with all reasonable expenditure supply to the licensed vendors potable spirit of good quality in such quantity and at such of the prescribed strength as may be required.