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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Odisha - Subsection

Section 94(3) in The Board's Excise Rules, 1965

(3)The Ganja received in the Central Warehouse or such other place as may have been specified by the Commissioner shall be examined by the Deputy Commissioner of Excise [and/or Additional Commissioner of Excise] [Inserted vide Orissa Gazette Extraordinary No 1620/8.11.1982.] who will be the Adjudging Officer for the purpose, such examination being made in the presence of the cultivator or his agent, and with the assistance of the Superintendent of Excise of the district.