Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Odisha - Subsection Section 33(2) in The Bihar and Orissa Excise Act, 1915 (2)Such objections must be submitted to the Collector, or, in any municipality, either to the Chairman of the municipality or to the Collector.
