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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Foreign Liquor Rules, 1996

(2)Foreign liquor manufactured and bottled will be of such strength as specified by the Excise Commissioner from time to time. However, for bottled foreign liquor, a deviation margin upto 1 degree, from the proof strength declared on the label glued to it, will be permitted.