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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The M.P. Foreign Liquor Rules, 1996

(4)The licensee shall paste a label registered with the Excise Commissioner, displaying all the particulars enumerated in sub-rule (1) of Rule 9, to every bottle after filing it with foreign liquor.