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[Cites 0, Cited by 3] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(4) in The M.P. Excise Act, 1915

(4)The seizure or confiscation of the intoxicants, articles, implements, utensils, materials and conveyance and the cancellation of licence as provided under sub-section (2) above shall be in addition and without prejudice to any other action that may be taken under any provisions of the Act or rules made thereunder.]