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 107] [Entire Act] State of Odisha - Subsection Section 107(8) in The Board's Excise Rules, 1965 (8)The fee for 'ON' sale of foreign liquor in a Railway Refreshment Room shall be rupees three hundred per annum payable in advance in addition to the literage fees payable in the same manner as prescribed in Rule 106.
