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 2] [Entire Act] State of Odisha - Subsection Section 2(10) in The Board's Excise Rules, 1965 (10)"Outstill" means a still in a licensed premises, other than a distillery, in which country spirit is manufactured, subject to the provisions of the Act and the rules and notifications made thereunder;
