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 26] [Entire Act] State of Odisha - Subsection Section 26(4) in The Orissa Excise (Methyl Alcohol) Rules, 1976 (4)Accounts of all exports shall be kept by the Officer-in-charge of plant in the register of the vat as may be prescribed from which the transaction is made.
