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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3)(a) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(a)Where the Excise Commissioner is satisfied that the applicant has fulfilled the conditions specified in sub-rule (2), he may approve the plan and map of the project for the construction and working of the distillery.