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[Cites 0, Cited by 0] [Section 61E(3)] [Section 61E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61E(3)(b) in The M.P. Excise Act, 1915

(b)No new outlets for sale of any intoxicants shall be opened, and the existing outlets, if any, shall be closed with effect from the first day of the next financial year immediately following the issue of order of prohibition.