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] [Entire Act] State of Madhya Pradesh - Section Section 14 in The M.P. Denatured Spirituous Preparation Rules, 1969 14. The licensee shall not obtain spirit except, from a licensed manufacturer of denatured spirit or a licensee for the wholesale vend of Denatured Spirit.
