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 63] [Entire Act] State of Odisha - Subsection Section 63(7) in The Board's Excise Rules, 1965 (7)Allowance for any deficiency in the quantity of spirit during transit mentioned in Sub-rule (6) shall be regulated by Rule 32 in Chapter II.
