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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(24) in The M.P. Distillery Rules, 1995 (24)"Special Denatured spirit" means spirit of any strength rendered effectively unfit for human consumption by the special process specified from time to time by the Excise Commissioner;
