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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(14) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(14)"Licensed premises" means premises approved by the Excise Commissioner, for use of the manufacture, bottling and storage or sale of country spirit, imported foreign liquor or Indian-made foreign liquor;