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 3A in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963 3A. [ Maximum limit for holding stock of Gur. [Inserted vide Orissa Gazette Extraordinary 342/23.3.1990-Notification No. 5202 PL-IC-9/90/2.3.1990.] - No licensee shall at any time hold in stock more than 250 quintals of Gur.]
