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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1)(c) in The Bihar and Orissa Excise Act, 1915

(c)sells or delivers any spirit or intoxicating drug to any [person] [Substituted for the word 'child' by Bihar and Orissa Excise (Amendment) Act 8 of 1928; Section 6(a).] apparently under the age of [twenty-one years] [Substituted by Act 41 of 1976, for 'eighteen'.]; whether for consumption by such [person] [Substituted for the word 'child' by Bihar and Orissa Excise (Amendment) Act 8 of 1928; Section 6(a).] or by any other person; and whether for consumption on or off the premises of such vendor; or