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 17] [Entire Act] State of Odisha - Subsection Section 17(2) in The Board's Excise Rules, 1965 (2)No allowance shall be made for wastage in such spirit to which saccharine or other matter is added, after such addition and before removal from the distillery.
