Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 18 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 18. All processes to be under control. - All process of compounding and denaturing shall be conduced in the presence of the officer in charge of the distillery or warehouse.
