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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1)(b) in The M.P. Country Spirit Rules, 1995

(b)Any retail vendor may raise an objection regarding the quality of spirit before taking delivery. All such objections shall be submitted to the Warehouse Officer whose decision thereon shall be final and binding on the parties.