Section 4(2)(b) in The M.P. Denatured Spirituous Preparation Rules, 1969

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(b)exceeds 200 litres but does not exceed 2000 litres [Rs. 150] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]

Legal Document View