Section 4(2)(f) in The Board's Excise Rules, 1965

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(f) in The Board's Excise Rules, 1965

(f)the amount of security which the applicant is ready to furnish for the due compliance and performance of the conditions on which a licence may be granted to him ; and

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State of Odisha - Subsection

Section 4(2)(f) in The Board's Excise Rules, 1965