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 24] [Entire Act] State of Odisha - Subsection Section 24(3) in The Board's Excise Rules, 1965 (3)All processes connected with bottling, flavouring, blending or colouring foreign liquor shall be conducted in a separate building within the distillery enclosure and according to the special rules on the subject in Chapter III.
