Section 14(9)(a) in The M.P. Foreign Liquor Rules, 1996

[Cites 0, Cited by 0] [Section 14(9)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(9)(a) in The M.P. Foreign Liquor Rules, 1996

(a)The minimum quantity of foreign liquor that may be transported from a manufacturing unit i.e. F.L. 9, F.L. 9A, B-1-A licensee to a Foreign Liquor Warehouse or issued from a Foreign Liquor Warehouse to an F.L. 1A, F.L. 1AAA or F.L. 1D, licensee at one tune may be fixed by the Excise Commissioner and transportation/ issue of foreign liquor in a quantity less than the quantity thus fixed shall not be permissible.

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State of Madhya Pradesh - Subsection

Section 14(9)(a) in The M.P. Foreign Liquor Rules, 1996