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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Odisha - Subsection

Section 135(2)(d) in The Board's Excise Rules, 1965

(d)The officers in whose presence the stock is to be destroyed shall keep record and a certificate to this effect under their signature and also sign the Register maintained in the Bonded warehouse.]