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] [Section 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(1) in M.P. Beer and Wine Rules (1)Strength at which beer or wine has been bottled shall be declared on the label pasted to the container thereof. However, a deviation margin upto 0.5 degree from the proof strength declared shall be permissible.
