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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(1) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 (1)An account will be taken of the stocks at distilleries and warehouses at such intervals and in such manner as the Excise Commissioner may direct.
