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[Cites 0, Cited by 0] [Section 61D(2)] [Section 61D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61D(2)(i) in The M.P. Excise Act, 1915

(i)manufacture of country spirit shall be for the purpose of domestic consumption and for consumption at social and religious functions only by the members of the Scheduled Tribes in the Scheduled Areas;