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 18] [Entire Act] State of Odisha - Subsection Section 18(c) in Orissa Motor Spirit (Taxation on Sales) Act, 1946 (c)if no offence appears to have been committed, return the thing to the person from whose possession it was taken and shall report the fact to the Collector.
