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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(8) in The Board's Excise Rules, 1965

(8)The Commissioner shall then proceed to select the applicants and approve of the area to be applied to the cultivation of Ganja and the rates at which Ganja shall be supplied to the Central Ganja-Gola or such other place as may have been specified in the notice. The area approved shall be described in acres and decimals. The Commissioner will be competent to fix different rates of cost price for different areas.