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 31] [Entire Act] State of Odisha - Subsection Section 31(6) in The Orissa Excise Rules, 1965 (6)[ If, for any reason, it becomes so necessary licences for the wholesale or retail vend of intoxicants may be granted for any shorter period.] [Inserted by S.R.O. No. 774/70-Dated/29.9.1970.]
