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

State of Madhya Pradesh - Subsection

Section 5(2) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915

(2)Such licence shall not be issued without the sanction of the Excise Commissioner, to any person, licensed to sell liquor for consumption on the premises in the same locality, sale under this licence of more than two bottles of 500 milli litres each to a person is prohibited.