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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Foreign Liquor Rules, 1996

(3)Each vat or vessel shall have legibly painted on it in English or in Hindi, its number, capacity and the use to which it is applied and its details shall be properly registered by the officer-in-charge.