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 39] [Entire Act] State of Odisha - Subsection Section 39(1) in The Orissa Excise Rules, 1965 (1)On or before the 20th October the Collector shall prepare a list showing what licences it is proposed to grant for the retail sale of spirit or tari (today) for consumption on the vendor's premises for the next period of settlement.
