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] [Entire Act] State of Odisha - Section Section 36A in The Board's Excise Rules, 1965 36A. [ [Added vide Orissa Gazette Notification No. 1483-Ex./10.4.1990.] The licence under Rule 36 may be granted for a period of 5 years subject to renewal by the Excise Commissioner every year on payment of the prescribed licence fee.]
