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

State of Madhya Pradesh - Subsection

Section 2(23) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(23)"Private individual" means a person or firm not holding any licence under these rules or a person not holding any office which empowers him to enter distillery for inspection etc.;