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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(2)The holder of licence for wholesale of methyl alcohol shall sell it only to any firm or person licensed to manufacture denatured spirit or for retail sale of such alcohol and to such other purchasers as the Commissioner may specify from time to time.