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 141] [Entire Act] State of Odisha - Subsection Section 141(1) in The Board's Excise Rules, 1965 (1)Any order made or action taken or things done under the previous rules repealed by these rules shall be deemed to have bean made, taken or done under these rules.
