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 62(2)] [Section 62] [Entire Act] State of Madhya Pradesh - Subsection Section 62(2)(n) in The M.P. Excise Act, 1915 (n)regulating the payment of rewards to officers, informers and other persons out of the proceeds of fines and confiscations under this Act.