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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Odisha - Subsection

Section 126(9) in The Board's Excise Rules, 1965

(9)[] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] The monthly statement mentioned in Sub-rule (8) shall be submitted, on the 5th of the month following the one to which it relates, to the Collector through the Sub-Inspector in-charge, who shall send it to the Inspector promptly so that the Inspector through whom the return is sent, shall verify the entries in the register of accounts and furnish a certificate of correctness or otherwise on the statement, and forward it to the Superintendent by the 10th of the said following month.