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 18 in The M.P. Country Spirit Rules, 1995 18. On breach of any of the conditions of this licence or any of this provisions of the M.P. Excise Act, 1915 or the Rules made thereunder, this licence may be suspended or cancelled by the Collector. Date...............CollectorDistrict.......
