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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(6) in The M.P. Distillery Rules, 1995

(6)Removal of spirit from distillery. - The removal of spirit from a distillery to another distillery or liquor warehouse or IMFL Bottling unit within Madhya Pradesh shall be without payment of duty, on execution of a bond prescribed by the Excise Commissioner or in any other manner as may be prescribed by Excise Commissioner.