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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Excise Rules, 1965

(1)Each cask or other vessel containing liquor issued from distillery, brewery or spirit warehouse, under Sub-rule (4) of Rule 9 shall bear marks showing clearly the name of such distillery, brewery or warehouse and the number of the cask or other vessel, and the nature, quantity and strength of its contents.