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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(xii) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (xii)refuse without reasonable excuse to eat food prescribed by the diet scale or wilfully destroy any food or render it unpalatable or unwholesome;
