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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Excise (Methyl Alcohol) Rules, 1976

(3)Such accounts shall be open at all times to inspection by the Officer-in-charge, the Superintendent, the Deputy Commissioner or the Commissioner, or any other Excise Officer authorised for the purpose by the Collector.