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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Bihar and Orissa Excise Act, 1915

(2)The Collector shall then forthwith submit the said list, as so revised, and the said objections and opinions and his own opinion to the Commissioner of the Division who shall consider the same, and shall forward them with his own opinion and recommendations (if any) to the Excise Commissioner.