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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(1) in The M.P. Distillery Rules, 1995 (1)An account will be taken of the stocks at distillery and ware house at such intervals and in such manner as the Excise Commissioner may direct, and a statement in the prescribed form shall be submitted by the Distillery Officer.
