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 9] [Entire Act] State of Odisha - Subsection Section 9(3) in The Bihar and Orissa Excise Act, 1915 (3)Clauses (a) and (b) of Sub-section (1) shall not apply to liquor manufactured in [India] [Substituted by A.L.O., (3rd Amendment) 1951.] and declared under Section 4 to be foreign liquor.
