Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(a) in The M.P. Foreign Liquor Rules, 1996

(a)No-objection certificate for the import of foreign liquor may be granted to FL6 and [FL 10-A]licensees on prepayment of import fee at the prescribed rate. No-objection certificate shall be in Form FL 21.