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 2] [Entire Act] State of Odisha - Subsection Section 2(f) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (f)"Commissioner of Excise" means an officer appointed as such under Sub-section (2) of Section 7 of the Bihar and Orissa Excise Act, 1915 (2 of 1915);
