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

State of Odisha - Subsection

Section 109(4) in The Board's Excise Rules, 1965

(4)The holder of a licence for sale of denatured spirit shall not be allowed to have a shop or depot for the vend or storage of denatured spirit located in the same building where any shop for the sale of potable liquor for consumption on the premises is also located.