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State of Bihar - Section

Section 60 in Bihar and Orissa Excise Rules, 1919

60.

All objections and opinions with respect to proposals contained in the list referred to in Rule 57 must be sent so as to reach the Collector by the 15th November; and the Commanding Officer of each cantonment must inform the Collector by the same date whether he consents to the proposals contained in the extract sent to him under Rule 58, clause (c).