Section 29(2)(a) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 3] [Section 29(2)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2)(a) in The Bihar and Orissa Excise Act, 1915

(a)by auction or by calling tenders or otherwise as the State Government may, in the interest of excise revenue, by general or special order, direct; and

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State of Odisha - Subsection

Section 29(2)(a) in The Bihar and Orissa Excise Act, 1915