Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(ii) in The Orissa Excise Rules, 1965

(ii)the Chief Revenue Authority of such district or place or the Officer-in-charge of the distillery, brewery or warehouse from which it was taken has made endorsement on the pass granted by the Collector of the importing district or place, and also on a copy thereof sent to him by the Collector of the importing district or place, or has himself issued and export pass in such form as may be prescribed for use in the district or place of issue;