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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(20) in The M.P. Distillery Rules, 1995

(20)If the Licensee required spirit for use in the laboratory attached to his distillery, he shall be entitled to remove the spirit to the laboratory without payment of any duty to the extent of 50 bulk litres per month:Provided that the spirit so removed shall not be used in the distillery laboratory otherwise than for experimental work connected with the distillery operation.