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 18] [Entire Act] State of Odisha - Subsection Section 18(1) in The Bihar and Orissa Excise Act, 1915 (1)No person shall have in his possession any [intoxicant] [Substituted by A.L.O., 1937.] which has not been obtained from a licensed vendor of the same.
