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[Cites 0, Cited by 2] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Bihar and Orissa Excise Act, 1915

(2)No grantee of any privilege [under Sub-section (1) or Sub-section (1-a)] [Substituted by Orissa Act 4 of 1971.] shall exercise the same unless or until he has received a licence in that behalf from the Collector or the Excise Commissioner.