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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3)(b) in The Orissa Prohibition Act, 1956

(b)which is calculated to encourage or incite any individual or class of individuals, or the public generally to commit any offence under this Act or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder, or the conditions of any licence, permit, pass or authorization granted thereunder.