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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4)(b) in The M.P. Country Spirit Rules, 1995

(b)The C.S. 1 licensee shall maintain at each [Manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.] such minimum stock of empty-bottles as maybe fixed by the District Excise Officer of the concerned district.