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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(2) in The Board's Excise Rules, 1965

(2)A warehouse established under Sub-rule (1) may be managed departmentally or by any person to whom a licence is granted for the purpose, with the approval of the Commissioner and subject to the provisions of Rules 99 and 100, by the Collector of the district within which the warehouse is situated.