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(3) in The M.P. Denatured Spirituous Preparation Rules, 1969 (3)Whether the denatured spirituous preparation was sold in the past at the above place and the period during which it was sold;
