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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(4)On execution of the bond and the written instrument referred to in Sub-rules (2) and (3) respectively, the Collector concerned shall grant a licence in the prescribed form on behalf of the State Government after payment of the consideration money determined under Rule 37.