Section 89(2)(h) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(h) in The Bihar and Orissa Excise Act, 1915

(h)for declaring, either generally, or in respect of areas described in the rules, the persons or classes of persons to whom any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] may or may not be sold;

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State of Odisha - Subsection

Section 89(2)(h) in The Bihar and Orissa Excise Act, 1915