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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Foreign Liquor Rules, 1996

(1)Transit of foreign liquor through Madhya Pradesh shall be subject to such conditions and restrictions as may be notified by the Excise Commissioner and such conditions and restrictions shall be binding on all such transit movements.