Section 15(1)(c) in The M.P. Foreign Liquor Rules, 1996

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(c)The procedure laid down in clauses (d), (e), (f) and (g) of sub-rule (1) of Rule 10 shall be followed while issuing no-objection certificate.

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