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[Cites 0, Cited by 7] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Bihar and Orissa Excise Act, 1915

(2)[ The sum payable under Sub-section (1) shall be determined as follows:
(a)by auction or by calling tenders or otherwise as the State Government may, in the interest of excise revenue, by general or special order, direct; and
(b)by such authority and subject to such control as may be specified in such order.]