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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(b) in The Orissa Prohibition Act, 1956

(b)has the care, management or control of, or in any manner assists in conducting the business of, any place opened, kept or used as a common drinking-house, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.