Section 15(2)(c) in The M.P. Foreign Liquor Rules, 1996

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State of Madhya Pradesh - Subsection

Section 15(2)(c) in The M.P. Foreign Liquor Rules, 1996

(c)After the receipt of permission from the Excise Commissioner under clause (a) above, the officer-in-charge of the D-1 licence shall issue the transport permit after following the procedure as laid down in sub-rule (4) or (5), as the case may be, of Rule 14, in Form FL 14 or FL 15.

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State of Madhya Pradesh - Subsection

Section 15(2)(c) in The M.P. Foreign Liquor Rules, 1996