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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(7)(vi) in The Board's Excise Rules, 1965

(vi)The Officer-in-charge shall take samples in presence of the licensee or his authorised agent and affix his seal and record the batch number on the label and sign on it.]