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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(c) in The Orissa Excise Rules, 1965

(c)educational institutions, firms, laboratories or museums authorised by an order of the Commissioner to possess rectified spirit, made in India and exempted under Section 94 from the provisions of the Act relating to duty, for any scientific, industrial purposes other than preparation of commodities which, when made, will themselves contain alcohol.