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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Foreign Liquor Rules, 1996

(3)The State Government may, if satisfied about the bonafides of the proposed scheme of the applicant, accord sanction and issued a 'Letter of Intent' which shall be valid for one year from the date of communication, unless its validity is extended beyond one year.