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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(32) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 (32)"Tariff rate" means the rate of import duty on plain spirit prescribed under the Tariff Act, 1894 (No. 8 of 1894);
