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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5)(a) in The Board's Excise Rules, 1965

(a)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals, and holding a permit from the Collector to obtain such spirit from the distillery or warehouse; or