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] [Entire Act] State of Odisha - Section Section 39 in The Board's Excise Rules, 1965 39. Removal of foreign liquor. (1)The licensee shall remove all bottled liquor from an approved store-room within three months after it is bottled.(2)No liquor shall be removed or sold from a warehouse or storeroom except under a pass granted by the officer-in-charge.
