Section 5(2)(b) in The M.P. Excise (Amendment and Validation) Act, 1964

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State of Madhya Pradesh - Subsection

Section 5(2)(b) in The M.P. Excise (Amendment and Validation) Act, 1964

(b)in the Scale of Fees entries relating to F.L. 1 and F.L. 2 shall be and shall always be deemed to have been omitted with effect from the 1st day of April, 1964.

(B)under the sub-heading (p) Repeal and Saving, the existing rule shall be renumbered as Rule 1; and-

(i)in Rule 1 as so renumbered for the words "All rules", the words "Subject to the provision of Rule 2, all rules," shall be substituted; and

(ii)after Rule 1, the following rule shall be inserted, namely:

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State of Madhya Pradesh - Subsection

Section 5(2)(b) in The M.P. Excise (Amendment and Validation) Act, 1964