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 7 in The M.P. Country Spirit Rules, 1995 7. Import. - No country spirit shall be imported into this State without authorisation from the Excise Commissioner. The Excise Commissioner may prescribe the conditions and the form of the pass under which such country spirit may be imported.
