Section 89(2)(e) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 1] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(e) in The Bihar and Orissa Excise Act, 1915

(e)for regulating the periods for which licences for the wholesale or retail vend of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] may be granted, and the number of such licence which may be granted for any local area;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 89(2)(e) in The Bihar and Orissa Excise Act, 1915