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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Excise Rules, 1965

(1)Country spirit may be imported only with the permission of the Commissioner and under a bond for the payment of duty and by-
(a)a person to whom an exclusive privilege for the supply of sale of such spirit has been granted under Section 22; or
(b)a licensed wholesale dealer in country spirit.