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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4) in The M.P. Excise Act, 1915

(4)Notwithstanding anything contained in the foregoing sub-sections, the State Government may, by notification, prohibit the possession by any person or class of persons, either in the [State] [Substituted by M.P. Act No. 23 of 1958.] or in any specified area, of any intoxicant, either absolutely, or subject to such conditions as it may prescribe.