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 6] [Entire Act] State of Odisha - Subsection Section 6(3) in The Board's Excise Rules, 1965 (3)On execution of the bond and the written instrument referred to in Sub-rules (1) and (2) respectively, the Collector shall grant a licence in Form No. D/W. 1 or D/W 4, as the case may be.
