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Orissa HC Sets Aside Order Mandating Bank Guarantees for Grant/Renewal of Excise Licenses - (13 Aug 2020)

EXCISE

Orissa High Court has set aside a Government Order, mandating furnishing of Bank Guarantees, instead of Solvency certificates for grant or renewal of Excise Licenses in respect of IMFL shops, Beer Parlours, etc.

Tags : ORISSA HIGH COURT   GRANT/RENEWAL OF EXCISE LICENSES  

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