Section 61D(2)(iii) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 61D(2)(iii) in The M.P. Excise Act, 1915

(iii)the maximum limit for possession of country spirit so manufactured shall be 4.5 liters per individual and 15 liters per household and in special circumstances 45 liters per household on the occasion of a social and religious function :

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State of Madhya Pradesh - Subsection

Section 61D(2)(iii) in The M.P. Excise Act, 1915