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 12] [Entire Act] State of Odisha - Subsection Section 12(2) in The Orissa Prohibition Act, 1956 (2)It shall be presumed, until the contrary is proved, that a person accused of an offence under Sub-section (1) has committed such offence if it is proved to have been committed in premises in his immediate possession.
