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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(ii) in The Orissa Excise Rules, 1965

(ii)the transmission shall be covered by a permit which shall, in the case of transmission to a district in Orissa, be issued by the Collector or Superintendent of the district to which the consignment is to be sent and in all other cases by the proper authorities in the State to which the parcel is addressed;