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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(a) in The M.P. Foreign Liquor Rules, 1996

(a)Import of only such labels shall be permitted that are registered with the Excise Commissioner under Rule 9 provided that import of foreign liquor imported from outside India may be permitted even if its label/labels is/are not registered under Rule 9.