Section 1(5)(ii) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 1(5)(ii) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

(ii)not more than two representatives of dealers in intoxicants, to be nominated by the Collector if he considers that the members elected under clause (c) do not adequately represent such castes or dealers; and

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State of Madhya Pradesh - Subsection

Section 1(5)(ii) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915