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 117] [Entire Act] State of Odisha - Subsection Section 117(4) in The Board's Excise Rules, 1965 (4)Any licence, permit or pass granted to a licensee under the Act or the rules thereunder shall be kept in the licensed premises of such licensee until the expiry, cancellation, suspension, withdrawal or surrender of the licence, permit or pass.
