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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in M.P. Beer and Wine Rules (b)"Beer" has the same meaning as assigned to it in Section 2 (1) of the Act (No. II of 1915) and includes Draught Beer that is unpasteurised beer packed in sealed Casks or Kegs;
