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 16 in The Board's Excise Rules, 1965 16. Stock-taking and calculation of duty on wastage or deficiency of spirit. (1)An account shall be taken of the distiller's stock of spirit by the Superintendent at least once every quarter.
