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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(4) in The Board's Excise Rules, 1965

(4)A monthly statement, on the basis of entries in the register of imports showing quantities of India-made foreign liquor imported from the bonded warehouses and distilleries in West Bengal each month shall be submitted in the appropriate manner by the Collector to the Excise Commissioner by the 20th of the month following.