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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2)(vii) in The Board's Excise Rules, 1965

(vii)Each denaturant shall be submitted for test by the Chemical Examiner for the purpose of analysing its chemical compounds and to ascertain and report whether it is fit for being used as a denaturant.