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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(6) in The Board's Excise Rules, 1965

(6)If there is any difference of opinion in the matter mentioned in Clause (5) between the officer-in-charge and an agent, the opinion of the former shall prevail and accounts written accordingly but the agent should note in the remarks column of his register what he considered to be the correct strength.