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] [Entire Act] State of Madhya Pradesh - Section Section 17 in The M.P. Country Spirit Rules, 1995 17. On breach of any of the conditions of this licence or of any of the provisions of the M.P. Excise Act, 1915 or the rules made thereunder, this licence may be cancelled by the Collector. Dated.............20............................Collector.....................District
