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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(5) in The M.P. Distillery Rules, 1995 (5)Receptacles. - Spirit shall be issued from distillery in such receptacles as may be prescribed by the Excise Commissioner, and the receptacle shall be marked and secured in such manner as he may direct.
