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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(12) in M.P. Beer and Wine Rules

(12)On receipt of any direction from the Excise Commissioner or any officer authorised by him to remove any defect in building or plant or in the arrangement for fermentation, storage, pasteurization, bottling issue etc. the licensee shall attend to it at once and shall remove the defect by the date specified therein.