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State of Odisha - Section

Section 60 in The Orissa Excise Rules, 1965

60. Appeals to Commissioner from orders of Collector.

- An appeal shall lie to the Commissioner from any order made by the Collector or the Additional District Magistrate:Provided that there shall be no appeal against an order in increasing or decreasing in the number of licences under the proviso to Rule 32 of these rules for the sale of foreign liquor.