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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(1) in The M.P. Country Spirit Rules, 1995 (1)On receipt of an application, the Excise Commissioner may after such enquiry as he may consider necessary and on being satisfied, allow the export of country spirit from this State.
