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 45 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 (45)The licensee shall be bound by all general or special orders which may be issued by the Excise Commissioner from time to time.
