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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(c) in The M.P. Excise Act, 1915

(c)does any act in breach of any of the conditions of the licence, permit or pass not otherwise provided for in this Act, shall be punishable in case (a) with fine which may extend to four hundred rupees, and in case (b) or (c) with fine which may extend to [ten] thousand rupees.]