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State of Madhya Pradesh - Section

Section 1 in The M.P. Foreign Liquor Rules, 1996

1. Short title, application and commencement.

(1)These rules may be called the Madhya Pradesh Foreign Liquor Rules, 1996.
(2)They shall apply to import, export, transport, sale, manufacture, compounding, blending, bottling, possession, etc., of foreign liquor including registration of labels pasted on the bottles or containers.
(3)These rules shall come into force with effect from first April, 1996.