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 1] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(1) in The Bihar and Orissa Excise Act, 1915 (1)A grantee of an exclusive privilege under Section 22 cannot let or assign the same or any portion thereof unless he is expressly authorised, by a condition made under that Section, to do so.
