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 37] [Entire Act] State of Odisha - Subsection Section 37(7) in The Board's Excise Rules, 1965 (7)In the process of compounding and blending of brandy, whisky, gin and rum in Orissa, no spirit except British spirit, or India-made spirit or Scotch whisky or French brandy shall be used.
