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 28 in The Orissa Prohibition Act, 1956 28. Exemption of preparations. - The State Government may, by notification direct that any preparation containing alcohol not exceeding a specified percentage by volume, shall be exempt from any of the provisions of this Act or rules, regulations or orders made thereunder.
