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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(3) in M.P. Beer and Wine Rules (3)All cases of wastages of bottled beer or wine stocked with an F.L. 6 or F.L. 10 licensee, shall be dealt with under sub-rule (2) of Rule 17 of Madhya Pradesh Foreign Liquor Rules, 1996.
