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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Odisha - Subsection

Section 41A(2) in The Board's Excise Rules, 1965

(2)The manufacture shall, after the bottles are filled, corked and capsuled, affix on each bottle a Label approved by the Excise Commissioner for the purpose of affixing such label. The labels shall contain such particulars as may be prescribed by the Board from time to time.