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State of Odisha - Section

Section 52 in The Orissa Prohibition Act, 1956

52. Prohibition Committee.

(1)Subject to the approval of the Prohibition Commissioner the Collector or other Prohibition Authority in charge of a district, may constitute Prohibition Committee for any portion or portions thereof.
(2)Such Prohibition Committees shall exercise and perform the prescribed powers and duties and generally assist the Collector of other Prohibition Authority in charge of the district as the case may be in carrying out the objects of this Act.