Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(3) in The Board's Excise Rules, 1965

(3)When the import permit endorsed under Sub-rule (2) or the export pass is not received by the Collector within the period of currency of the import permit, he shall make an enquiry and note the result of enquiry and action taken by him in the register of imports.