Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(b) in The Orissa Excise Rules, 1965

(b)charitable hospitals and dispensaries maintained by the local authorities, or when authorised by an order of the State Government to possess rectified spirit made in India and exempted under Section 94 from the provisions of the Act, relating to duty;