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 45] [Entire Act] State of Odisha - Subsection Section 45(2) in The Orissa Excise Rules, 1965 (2)to a former licensee who(a)is in arrear to Government; or(b)whose conduct has been found to be unsatisfactory; or(c)who has been found guilty within the previous five years of any serious breach of the conditions of his licence; or
