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 54] [Entire Act] State of Odisha - Subsection Section 54(1) in The Board's Excise Rules, 1965 (1)Denaturing shall be conducted, and the stock of denatured spirit be kept in a separate building or room, within the distillery or warehouse premises as approved by the Commissioner.
