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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(11) in The Board's Excise Rules, 1965

(11)[The capsule shall bear inscription showing either the name of the distiller, compounder, blender, bottler or brewer of the Foreign Liquor, as the case may be, or the brand name or both, and not any other inscription.] [Substituted vide Orissa Gazette Part III-A No. 24 of 1996, dated, 28.6.1996.]