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State of Madhya Pradesh - Section

Section 17 in The M.P. Bhang Rules, 1960

17. Disposal of unfit intoxicating drug.

- When any intoxicating drug, [x x x] [Omitted by No. B-1-52-89-CT-VSR dated 25-3-1991.] two years or more than two years old belonging to the State is found unfit for consumption it shall be destroyed in the manner specified by the Excise Commissioner.