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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(6) in The Board's Excise Rules, 1965

(6)The warehouse or store-room at well as each of the rooms and compartments therein shall remain under double lock, one of the licensee and the other supplied by the Collector to the officer-in-charge of the warehouse or the store-room, the duplicate key of the latter being deposited in the Treasury.