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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(2) in The M.P. Distillery Rules, 1995 (2)No application mentioned in sub-rule (1) shall be entertained unless a fee of Rupees 10,000/- (Rupees Ten Thousand only) is paid into Government treasury and the Challan in original, in support of payment, is submitted alongwith the application.
