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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(6) in The Board's Excise Rules, 1965

(6)[ Confiscated articles other than those mentioned in Clauses (3) to (7) shall be sold by auction by the Superintendent to the highest bidder and if there is no bid in the auction they shall be destroyed.] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.]