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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(r) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

(r)"Chief Excise Authority" means the Excise Commissioner or such other Officer of the concerned State under whose control and superintendence, the Excise administration of that State runs.