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 90] [Entire Act] State of Odisha - Subsection Section 90(3) in The Bihar and Orissa Excise Act, 1915 (3)for declaring how spirit manufactured in [India] [Substituted by A.L.O. 1951 (3rd Amendment).] shall be denatured;
