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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2) in The Orissa Excise Rules, 1965

(2)The Collector shall record the opinion of the committee upon the proposed number of licences and location of shops upon the objections which he has received by the said date, and if that opinion is not accepted by him, he shall record his reasons for disagreement.