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 46] [Entire Act] State of Odisha - Subsection Section 46(3) in The Orissa Excise Rules, 1965 (3)Licence for sale of foreign liquor consumption 'off' the vendor's premises shall not be granted to a person holding licence for sale of foreign liquor for consumption on the vendor's premises and vice versa.
