Section 3(13)(a) in The Orissa Prohibition Act, 1956

[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(13)(a) in The Orissa Prohibition Act, 1956

(a)every process whether natural or artificial by which any liquor or intoxicating drug is produced, prepared or blended and also redistillation and every process for the rectification of liquor, but does not include flavouring, blending or colouring of liquor or intoxicating drug lawfully possessed for private consumption; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 3(13)(a) in The Orissa Prohibition Act, 1956