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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(10) in The Board's Excise Rules, 1965

(10)The advance shall be credited into the Treasury and a copy of the chalan shall be submitted to the Collector by the selected cultivator prior to the issue of the licence. The advance shall be adjusted towards the cost at the time of payment of the cost price of Ganja.