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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(20) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 (20)"Officer-incharge" means the Excise Officer not below the rank of Sub-Inspector of Excise, incharge of distillery or bonded ware-house;
