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 1] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(c) in The M.P. Excise Act, 1915 (c)[ make suitable provisions for the effective control of Mahua (Bassia Latifiolia and Bassia Longifolia) or any other base which is or which can be utilised for the manufacture of liquor.] [Inserted by M.P. Act No. 23 of 1958.]
