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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(2)Such excise staff as may be considered necessary by the Commissioner to assist the Officer-in-charge shall be appointed by the collector or the Superintendent of the district who may be competent to make the appointments.