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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(2) in The Board's Excise Rules, 1965

(2)except as otherwise stated in Sub-rule (3), Ganja or Bhang whether imported under bond, or stored in an excise warehouse;shall be paid before removal of the foreign liquor, country spirit, Ganja or Bhang from the distillery or excise warehouse, as the case may be, unless a bond has been executed for such payment;