Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3) in The Bihar and Orissa Excise Act, 1915

(3)"to bottle" means to transfer liquor from a cask or other vessel to a bottle or other receptacle for the purpose of sale whether any process of rectification be employed or not, and includes rebottling;