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 21] [Entire Act] State of Odisha - Subsection Section 21(1) in The Board's Excise Rules, 1965 (1)For taking periodical stocks, the gauging of spirit in vats or casks may be done by diprod measurement, weighment of by such other method as may be prescribed by the Commissioner.
