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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(2) in M.P. Beer and Wine Rules (2)If cases of excess losses during the transport or export of bottled beer or bottled wine are reported, provisions of sub-rule (5) of Rule 16 of the Madhya Pradesh Foreign Liquor Rules, 1996 shall apply to settle them.
