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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(10) in The M.P. Foreign Liquor Rules, 1996

(10)[ "Foreign Liquor Warehouse" means a warehouse established on such conditions as determined by the State Government to store and thereafter issue foreign liquor.] [Inserted by Notification No. (4) B-1-35-2002-CTD-V, dated 2-3-2002.]