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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(6) in The Madhya Pradesh Distillery Rules, 1995 (6)"Distillery Officer" in relation to any distillery means the Excise Officer incharge of such distillery, not below the rank of an Inspector of Excise;
