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

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

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

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