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 103] [Entire Act] State of Odisha - Subsection Section 103(3) in The Board's Excise Rules, 1965 (3)The fees for temporary licences for sale of intoxicants other than foreign liquor shall be fixed by auction and such fees shall be paid in advance.
