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 41B] [Entire Act] State of Odisha - Subsection Section 41B(3) in The Board's Excise Rules, 1965 (3)While applying for issue of permit for storage of foreign liquor the licencee shall pay such fees as may be notified by the Board from time to time.
