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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(2)The cost of Excise Establishment determined in Sub-rule (1) shall be credited into the Treasury and a copy of the Chalan shall be submitted to the Collector by the manufacturer prior to issue of the licence.