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 93] [Entire Act] State of Odisha - Subsection Section 93(21) in The Board's Excise Rules, 1965 (21)All Ganja properly processed and fully manufactured as under Sub-rule (9) shall be transferred to the store-room inside the Kharian for storage. The storeroom shall be under double lock of the officer-in-charge and the cultivator.
