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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(4) in The Board's Excise Rules, 1965

(4)All colouring and flavouring substances to be used by the licensee shall be kept in the warehouse or store-room and no such substance shall be used unless the Chemical Examiner appointed by the State Government as a sample thereof and approved the same as suitable for the compounding of foreign liquor.