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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(a) in The M.P. Denatured Spirituous Preparation Rules, 1969 (a)Where the total quantity allowed for sale during the year does not exceed 70,000 litres [Rs. 50] [Substituted by Notification No. B-1-55-V-(Ex.)-81, dated 30-4-1982.]'
