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 127] [Entire Act] State of Odisha - Subsection Section 127(1) in The Board's Excise Rules, 1965 (1)No transfer or sub-lease whether entire or partial, of a licence under the Act or any rule or order thereunder shall be made, subject to the rules made under Section 89, except with the previous permission of the Collector.
