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 48] [Entire Act] State of Odisha - Subsection Section 48(b) in The Bihar and Orissa Excise Act, 1915 (b)any still, utensil, implement or apparatus whatsoever for the manufacture of any [intoxicant] [Substituted by A L.O., 1937 for 'excisable article.'] other than tari; or
