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 80] [Entire Act] State of Odisha - Subsection Section 80(12) in The Board's Excise Rules, 1965 (12)The agents should make suitable arrangement for coolies required at the warehouse for purpose of receipt, storing, reduction, blending and issue of liquor to the retail vendors.
