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

State of Madhya Pradesh - Subsection

Section 3(1) in The Madhya Pradesh Country Spirit Rules, 1995

(1)A licence in Form C.S. 1-A, may be granted to a holder of D-1 licence by the Excise Commissioner for manufacture and bottling of Country Spirit exclusively for export on payment of an annual licence fee to be fixed by the State Government from time to time.