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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(5)Each vat shall be properly and regularly gauged and its capacity accurately tabulated by the Officer-in-charge before and after receipt of transaction made into or from it from day-to-day.