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 24] [Entire Act] State of Odisha - Subsection Section 24(2) in The Board's Excise Rules, 1965 (2)Manufacturers of foreign liquor must also take out separate compounding and bottling licences in accordance with the rules in Chapter III prior to taking up or conducting such operations.
