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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(1) in The Orissa Excise Rules, 1965

(1)Every memorandum of appeal relating to cancellation, suspension or withdrawal of a licence, for the retail sale of any intoxicant shall be submitted within fifteen days from the date of the order appealed against to the Commissioner through the Collector or the Additional District Magistrate, as the case may be, against whose order the appeal is made.