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 41B] [Entire Act] State of Odisha - Subsection Section 41B(4) in The Board's Excise Rules, 1965 (4)The list of foreign liquor for which permit has been issued may be amended from time to time on payment of fee for each additional item.Provided that there shall be no refunds in case of deletions of any item during the year.
