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 126] [Entire Act] State of Odisha - Subsection Section 126(7) in The Board's Excise Rules, 1965 (7)The accounts maintained under Sub-rule (6) and the foreign liquor received under import or transport by and in stock with the holder of a licence shall be kept open for inspection by an Excise Officer competent under the law for the purpose.
