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

State of Madhya Pradesh - Subsection

Section 2(13) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(13)"Licence" means a licence granted tor construction and working a distillery and for supply of liquor under Sections 13, 14, 15, 18 and 28 of the Act;