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 21] [Entire Act] State of Odisha - Subsection Section 21(1) in The Orissa Excise Rules, 1965 (1)Country spirit may be exported only under a bond for the payment of duty and with the per mission of the Commissioner which will not be given without the concurrence of the authorities of the place to which the spirit is to be taken.
