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 100] [Entire Act] State of Odisha - Subsection Section 100(5) in The Board's Excise Rules, 1965 (5)On receipt of the tenders, the Commissioner shall open the sealed covers in presence of each applicant or his, authorised agent, if he is present, and select the applicant he thinks fit.
