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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Bihar - Subsection

Section 11A(1) in Bihar and Orissa Excise Rules, 1919

(1)The exporter shall obtain from the importer a permit authorising the import granted by the Chief Revenue Authority of the State of import or by an officer duly authorised by him in this behalf.