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[Cites 0, Cited by 8] [Entire Act]

State of Madhya Pradesh - Section

Section 12 in The M.P. Excise Act, 1915

12. Passes issued by other authorities may be deemed passes granted under this Act.

- The Excise Commissioner may, by general or special order, direct subject to such conditions (if any) as he may impose, that a pass granted by any authority in India shall be deemed to be a pass for any purpose under this Act.