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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(dd) in The M.P. Foreign Liquor Rules, 1996

(dd)[ FL 4-A-(Commercial Club). - A commercial dub licence may be granted to a company, firm, association of persons or any other concern which possesses atleast five of the facilities listed below of which facilities Nos. (a-1) and (a-2) are a must :- [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]