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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6)(c) in The M.P. Foreign Liquor Rules, 1996

(c)An FL. 3 licensee, if specially permitted by the Excise Commissioner to procure his supplies from an F.L. 1A, F.L. 1AAA, F.L. 1D licensee of a different district, shall follow the procedure given in clause (b) above.