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

State of Odisha - Subsection

Section 126(2) in The Board's Excise Rules, 1965

(2)The Collector of the importing district shall maintain a register of imports in which all particulars relating to the indent shall be filled up at the time of issue of the import permit under the attestation of the officer issuing the permit and the other particulars filled up in the said register on the return of the import permit with the endorsement on it of the officer authorising the export or on receipt of the export pass from such officer.