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

State of Madhya Pradesh - Subsection

Section 3(13) in The Madhya Pradesh Distillery Rules, 1995

(13)The licensee shall not hypothecate, sell, mortgage, transfer or sub-lease the licence granted in Form D-1 or enter into any partnership for the working of the said licence without the previous permission in writing of the Excise Commissioner. Such permission, if granted, shall be endorsed on the licence.