Section 9(3)(e) in Bihar and Orissa Excise Rules, 1919

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3)(e) in Bihar and Orissa Excise Rules, 1919

(e)hospitals and dispensaries, approved by the Commissioner of Excise, which may require rectified spirit for bona fide medicinal and surgical purposes and [for industrial purposes and for educational and scientific purposes] [Inserted by Notification No. 12290 dated 20-12-1961.],

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 9(3)(e) in Bihar and Orissa Excise Rules, 1919