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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(1) in The M.P. Bhang Rules, 1960 (1)The licensed cultivators shall sell [Bhang] [Substituted by Notification No. B-1-52-89-CT-V, dated 25-3-1991.] only to the State Government at a rate by the Excise Commissioner and calculated on the cleaned outturn.
