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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(12) in The M.P. Distillery Rules, 1995 (12)The licensee will have to furnish, whenever required, security for due observance of the provisions of Excise Act & Rules and orders made thereunder by Excise Commissioner from time to time.
