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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(b) in The Bihar and Orissa Excise Act, 1915

(b)the premises used for the manufacture or sale of any [intoxicant] [Substituted by A.L.O. 1937, 'excisable article'.] by the holder of a licence granted under this Act for such manufacture or sale.