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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(a) in The Bihar and Orissa Excise Act, 1915

(a)fails to produce such licence, permit or pass on the demand of any officer empowered by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] by notification, to make such demand; or