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 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(iii) in The M.P. Denatured Spirituous Preparation Rules, 1969 (iii)That the casks, drums or receptacles containing such denatured spirituous preparations has been securely closed in his presence and sealed with his official seal :
