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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(d) in The M.P. Country Spirit Rules, 1995

(d)On demand by the Excise Commissioner or any District Excise Officer authorised by the Excise Commissioner, the D-1 or C.S. 1 licensee shall forthwith dispatch such quantity of spirit as may be required from him to any other warehouse in the State.