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 109] [Entire Act] State of Odisha - Subsection Section 109(2) in The Board's Excise Rules, 1965 (2)[ The fee payable on licences for wholesale vend of Denatured spirit in Form No. D.S.1 shall be Rs. 15,000 (Rupees fifteen thousand) only per annum which shall be payable in advance prior to grant of licence.
