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 16A] [Entire Act] State of Odisha - Subsection Section 16A(3) in The Board's Excise Rules, 1965 (3)Wastage for the purpose of collection of duty on the excess as aforesaid in Sub-rule (2) shall be calculated annually, that is, at the end of the year for which the licence is in force.
