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State of Odisha - Section

Section 62 in The Orissa Excise Rules, 1965

62. Appeals to Board from order of Commissioner.

(1)An appeal shall lie to the Board from any order made, whether on appeal or otherwise, by the Commissioner:Provided that when an order made by a Collector or an Additional District Magistrate whether on appeal or otherwise, is upheld by the Commissioner, no further appeal shall lie.
(2)No appeal shall lie against orders of Commissioner under Section 68.