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 107] [Entire Act] State of Odisha - Subsection Section 107(5) in The Board's Excise Rules, 1965 (5)The fees prescribed in Sub-rule (4) shall be payable as in Sub-rule (2) of Rule 103, except that only one month's advance shall be taken in each case.
