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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(g) in The M.P. Foreign Liquor Rules, 1996

(g)The no-objection certificate granted under clause (f) shall be in triplicate, Part 1 shall be retained in the office of issue, Part II shall be mailed to the authority who may authorise the export and Part III shall be handed over to the applicant.