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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Excise Rules, 1965

(1)When any person desires to remove foreign liquor from any distillery, brewery or spirit warehouse for export to any other State under a bond for the payment of duty, he shall execute a bond in the prescribed form, before the Collector of the district in which the distillery, brewery or spirit warehouse is situated.