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(1) in Denatured Spirit Rules Made Under Madhya Pradesh Excise Act, 1915 (1)Licence for the retail sale of denatured spirit shall be granted by the Collector in Form D.S. 2 on payment of a fee of Rs. 200 per annum.
