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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(a) in The M.P. Country Spirit Rules, 1995

(a)Subject to the sanction of the Excise Commissioner the C.S. 1 licensee shall be entitled to recover from the retail vendors sealing charges at the time of issue of country spirit from the Warehouse.