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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in The M.P. Denatured Spirituous Preparation Rules, 1969 (2)The licensee holding licence in Form D.S.P. 3 shall not sell denatured spirituous preparations except for bona fide purposes for which the same may be required.Import
