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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(xv) in The M.P. Gram Panchayat (Regulation of Offensive or Dangerous Goods Trades) Rules, 1998 (xv)as a manufactory of snuff, gudaku, Naswar-powder, Bidi and storage and grinding of tobacco;
