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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(8) in The M.P. Denatured Spirituous Preparation Rules, 1969 (8)Whether the place is fire-proof and whether it has been approved by the Municipal or other local authorities for the storage of denatured spirituous preparations;
