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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(5) in The Board's Excise Rules, 1965

(5)Licences for possession of denatured spirit in excess of the limit of retail sale shall be issued free of charge to Government hospitals and dispensaries and to other charitable hospitals and dispensaries under Government supervision as well as to other Government Departments exempted or authorised under Section 94 or Section 89 of the Act.