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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2)(v) in The M.P. Denatured Spirituous Preparation Rules, 1969

(v)Whether the place is fire proof and whether it has been approved by the Municipal or other local authorities for the storage of denatured spirit and denatured spirituous preparations;