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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(1) in The Bihar and Orissa Excise Act, 1915

(1)Every officer of the Police Salt, Customs and Land-Revenue Department, shall be bound, subject to any Rule made under Section 89, Clause (1), to give immediate information to an Excise Officer of all breaches of any of the provisions of this Act which may come to his knowledge.