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State of Odisha - Section

Section 111 in The Board's Excise Rules, 1965

111. [ Fees on licence for sale of rectified spirit and brandy for medicinal or surgical purposes. [Substituted vide Notification. No. 6440-XL.153/67-Ex/2.11.1968.]

- The fees for a licence for the retail sale of rectified spirit (including absolute alcohol) and brandy for bona fide medicinal or surgical purposes shall be Rs. 10 per annum and such fees shall be paid in advance prior to the issue of the licence] [Substituted vide Notification No. 2527-LVIII-70/2006, dated 15.4.2006, O.G.E. No. 597 dated 3.5.2006 (w.e.f. 1.4.2006).].