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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(7)(v) in The Board's Excise Rules, 1965

(v)The officer-in-charge shall carefully pack and forward sample from each batch of India Made Foreign Liquor manufactured of different categories for chemical analysis and keep the duplicate sample under lock and key in his custody until receipt of Chemical Examiner's reports or required by the Chemical Examiners to replace, the previous sample.