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(8) in The M.P. Foreign Liquor Rules, 1996 (8)[ "On licence" means a licence under which the consumption of liquor at the licensed premises is permitted. [Inserted by Notification No. (27)-B-1-1-25-2000-CTD-V, dated 31-3-2000.]
