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(10) in The Madhya Pradesh Distillery Rules, 1995 (10)The Licensee holding licence in Form D-1 shall not, except with the written permission of the Excise Commissioner and on such conditions as he may impose, manufacture, denatured spirit.
