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 54] [Entire Act] State of Odisha - Subsection Section 54(7) in The Board's Excise Rules, 1965 (7)No spirit shall be issued for denaturation or placed in the denaturing vats unless a proper quantity of denaturants has been provided and the officer-in-charge of the distillery or the warehouse where denaturation is conducted is present.
