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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3) in The Board's Excise Rules, 1965

(3)The approved storeroom shall consist of at least one room for the storage of foreign liquor and the carrying on of the operation referred to in Sub-rule (1) of Rule 33, and the bonded foreign liquor warehouse shall consist of at least two rooms or compartments, one for the storage of spirit in bulk as well as for carrying on of the operations, and another for the storage of finished products.