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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(7) in The M.P. Foreign Liquor Rules, 1996

(7)"Division" as referred to in these rules shall mean such territorial division comprising such districts as notified for the purpose by the State Government from time to time;[(8) "On licence" means a licence under which the consumption of liquor at the licensed premises is permitted.