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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(1)(b) in The Bihar and Orissa Excise Act, 1915

(b)shall be in such form and contain such particulars, as the Board may [direct] [For notification under Sections 36 and 38 (a) See. L.R.S. and O. Volume I, Part VII.].