Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Odisha - Subsection Section 93(11) in The Board's Excise Rules, 1965 (11)The officer-in-charge shall be responsible for the satisfactory work of his subordinates and shall promptly report to the Superintendent any case of delinquency or negligence of duty by the staff with details of each case.
