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 20 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915 20. Distillery and warehouse officers. - Distilleries and warehouses shall be under the direct control of the Excise Officers specially appointed by the Excise Commissioner for the purpose.
