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

State of Odisha - Subsection

Section 89(4) in The Board's Excise Rules, 1965

(4)The applicant should not forward a copy of his application to the Collector. He shall forward the duplicate of the map with the endorsement that the map pertains to the area intended to be applied to the cultivation of Ganja and that the tender application has been submitted separately to the Commissioner.