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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(5) in The Board's Excise Rules, 1965

(5)The grant of rebate or refund of duty which shall have been previously laid on account of deficiencies in the operation mentioned in Sub-rule (4) up to a maximum limit of 2 per cent will be considered by the Commissioner on application made by the licensee through the Collector at the end of each quarter.