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

State of Madhya Pradesh - Subsection

Section 18(12) in The M.P. Foreign Liquor Rules, 1996

(12)The maximum quantity of foreign liquor that can be possessed by an [FL 4 or FL 4-A] licensee at any point of time shall be fixed by the licensing authority and the quantity thus fixed shall be in quart bottles and shall be entered in the licence.