Legal Document View

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
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4)(b) in The M.P. Foreign Liquor Rules, 1996

(b)Excise Commissioner may also direct taking of samples at random of bottled foreign liquor and the officer-in-charge shall draw samples in accordance with the directions issued by the Excise Commissioner in this regard and send them to the departmental or authorised laboratory for chemical analysis or test.