Section 3(3)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(3)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)The applicant shall, within a year from the date of the grant of the permission referred to in clause (a) above, report to the Excise Commissioner, the date on which the construction of the buildings and erection of the plant and machinery of the distillery is completed.

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State of Madhya Pradesh - Subsection

Section 3(3)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915