Section 3(8)(iii) in The M.P. Foreign Liquor Rules, 1996

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State of Madhya Pradesh - Subsection

Section 3(8)(iii) in The M.P. Foreign Liquor Rules, 1996

(iii)Any other certificate or authorisation or clearance required from Central Government, a local body, Town and Country Planning Department, Madhya Pradesh Pollution Control Board and any other Department of the State Government, under any enactment or rules in force.

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State of Madhya Pradesh - Subsection

Section 3(8)(iii) in The M.P. Foreign Liquor Rules, 1996