Section 49A(1)(c) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 49A(1)(c) in The M.P. Excise Act, 1915

(c)has in his possession any spirit or denatured spirituous preparation, in respect of which he intentionally or knowingly allows or knowingly suffers any person to alter or attempt to alter, in either case with the intention specified in clause (b); any spirit into denatured spirit or into a denatured spirituous preparation; or

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State of Madhya Pradesh - Subsection

Section 49A(1)(c) in The M.P. Excise Act, 1915