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[Cites 0, Cited by 2] [Section 62(2)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2)(i) in The M.P. Excise Act, 1915

(i)[ prescribing the measures for ascertaining local public opinion and prescribing the powers of District Planning Committee constituted under sub-section (1) of Section 3 of the Madhya Pradesh Zila Yojana Samiti Adhiniyam, 1995 (No. 19 of 1995) in respect of advising about opening, closing or shifting of any retail intoxicant shop] [[Substituted by M.P. Act No. 24 of 2000 (w.e.f. 1-12-2000) Prior to substitution it read as under: