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 35] [Entire Act] State of Odisha - Subsection Section 35(b) in The Orissa Excise Rules, 1965 (b)in towns the position of a liquor shop should be so far that public persons entering it should not escape observation, and it should be such as to render supervision easy but it should not so be prominent as to compel attention;
