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 38] [Entire Act] State of Odisha - Subsection Section 38(13) in The Board's Excise Rules, 1965 (13)The officer-in-charge shall satisfy himself that the proper number of bottles are placed in each case and shall see that the packed cases ate closed at once and fastened.
