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 4] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(3) in The Bihar and Orissa Excise Act, 1915 (3)The Board may revise any order passed by Collector, the Excise Commissioner or the Commissioner of a division.Chapter - III Import, Export and Transport
