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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The Madhya Pradesh Distillery Rules, 1995

(4)The letter of intent communicated under sub-rule (3) shall not confer any right or privilege for grant of a licence and is liable to be revoked and withdrawn, at any time, in public interests, after giving its holder a notice to show cause against such action and after hearing him, if he so desires.