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[Cites 0, Cited by 0] [Section 39A(7)] [Section 39A] [Entire Act]

State of Odisha - Subsection

Section 39A(7)(c) in The Board's Excise Rules, 1965

(c)When any stock is found unfit for human consumption on Chemical Examination, the same shall be destroyed in the manner as provided under Rule 135.]