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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(1)When any licensed manufacturer of methyl alcohol desires to remove methyl alcohol from the plant for export to any other State or outside India on payment of duty, he shall apply to the Commissioner who may, after necessary enquiries, grant the application and direct the Collector of the district wherein the plant is situated to permit the export.