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 5 in The M.P. Bhang Rules, 1960 5. The permit-holder shall indicate on the bottle or other receptacle containing the preparations manufactured by him the proportion of [bhang] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.] both mixed in the preparation.
