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 11] [Entire Act] State of Odisha - Subsection Section 11(1) in The Orissa Excise Rules, 1965 (1)A pass, in triplicate, shall be prepared by the officer-in-charge of the distillery, brewery or spirit warehouse when any liquor is issued under Sub-rule (4) of Rule 9.
