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 74] [Entire Act] State of Odisha - Subsection Section 74(2) in The Board's Excise Rules, 1965 (2)For special reasons the Collector may permit retail vendors to take their supply of spirit from any other warehouse owned or managed by the same licensee who owned or managed the warehouse mentioned in Sub-rule (1).
