Section 3(2)(iv) in The M.P. Denatured Spirituous Preparation Rules, 1969

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2)(iv) in The M.P. Denatured Spirituous Preparation Rules, 1969

(iv)Whether the applicant holds any other licence for the wholesale sale or retail sale of denatured spirit or possession and use of denatured spirit in the manufactured of denatured spirituous preparation;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 3(2)(iv) in The M.P. Denatured Spirituous Preparation Rules, 1969