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 100] [Entire Act] State of Odisha - Subsection Section 100(4) in The Board's Excise Rules, 1965 (4)On receipt of the tenders, the Collector shall forward the tender a in the sealed covers, with his remarks on the solvency and antecedents of the applicant, so as to reach the Commissioner before the date fixed by him for the purpose.
