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 8] [Entire Act] State of Odisha - Subsection Section 8(4) in The Board's Excise Rules, 1965 (4)Distillers, it they so desire, may put their additional locks on all stills, receivers, etc. but shall be bound to open such locks when required by the officer-in-charge to allow free inspection.
