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 1] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(2) in The Orissa Prohibition Act, 1956 (2)It shall be presumed, until the contrary is proved, that a person accused of any offence under Sub-section (1) has committed such offence in respect of any denatured spirit for the possession of which he fails to account satisfactorily.
