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 7A] [Entire Act] State of Madhya Pradesh - Subsection Section 7A(b) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915 (b)Name of the manufactory; if any; in which the denatured spirit is to be used and its location;
