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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(1)(e) in The Board's Excise Rules, 1965

(e)[ Non-Refundable application fee of Rs. 50,000/- (Rupees Fifty thousand) only in shape of Bank Draft/Treasury Challan shall be accompanied with the application for grant of licence for Brewery, Bottling Units, Distillery, etc. [Inserted vide BOR Notification No. 2511-LVII-70/06-2511/Ex. dated 15.04.2006, O.G.E. No. 593 dated, 3.5.2006.]