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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(2A)[ "Commercial Club" means the club run for the acquisition of gains or for commercial purpose by a company, firm, an association of persons or any other concern.] [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]