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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(13) in The M.P. Foreign Liquor Rules, 1996

(13)Bottling fee, bottle-fee, import-fee, export-fee, transport-fee and duty payable under these rules shall be such as prescribed by the State Government by issuing notifications from time to time.