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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(4) in The Board's Excise Rules, 1965

(4)No produce of any brewing shall be mixed with that of any other brewing except in the store vats or casks, unless the brewer has given previous notice in writing in the brewing book and specifies in writing the quantity and gravity of the worts when mixed.