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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Board's Excise Rules, 1965

(1)Distillers who desire to manufacture foreign liquor for sale must apply for and obtain separate licences for the purpose in the same manner as specified in Rules 4 to 6 whether the spirit is manufactured in his own distillery or in premises owned by Government.