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State of Bihar - Section

Section 62 in Bihar and Orissa Excise Rules, 1919

62.

On or before the 30th November the Collector shall submit to the Commissioner of the Division the list referred to in Rule 57 as revised by him under Section 34, and the objections and opinions which he has received by the 15th November, and a report of the proceedings of the Committee referred to in Rule 61 and his own opinion.