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[Cites 0, Cited by 0] [Section 63A(7)] [Section 63A] [Entire Act]

State of Bihar - Subsection

Section 63A(7)(iii) in Bihar and Orissa Excise Rules, 1919

(iii)the latest date for receipt of written objection to its proposals (such date being not earlier than seven days previous to the date fixed for the meeting) from any of the following:-