Section 10(2)(b) in The M.P. Foreign Liquor Rules, 1996

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State of Madhya Pradesh - Subsection

Section 10(2)(b) in The M.P. Foreign Liquor Rules, 1996

(b)No-objection certificate for the import of foreign liquor shall be granted to such licensee or individual as directed by the Excise Commissioner on prepayment of duty and other prescribed fees. While applying for no-objection certificate, the importer shall attach to his application a challan indicating that he has prepaid duty, or other prescribed fee or both, as the case may be, in a treasury of his district.

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State of Madhya Pradesh - Subsection

Section 10(2)(b) in The M.P. Foreign Liquor Rules, 1996