Section 9(1)(iii) in The Orissa Prohibition Act, 1956

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State of Odisha - Subsection

Section 9(1)(iii) in The Orissa Prohibition Act, 1956

(iii)drinks or has drunk any quantity whatsoever whether or not he behaves in a disorderly manner or is incapable of taking care of himself, and who is not the holder of a permit granted under the provisions of this Act or is not eligible to hold a permit under this Act,

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State of Odisha - Subsection

Section 9(1)(iii) in The Orissa Prohibition Act, 1956