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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(11) in The M.P. Distillery Rules, 1995 (11)It shall be incumbent upon the Licensee to get the distillery building and all other buildings, structures, plant and machinery insured against fire and accident during the term of licence.
