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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3) in The Orissa Prohibition Act, 1956

(3)If any person found in a state of intoxication pleads that such intoxication was due to the consumption of a medicinal preparation containing alcohol, the burden of proving that medicinal preparation consumed was not consumed in contravention of Sub-section (1) shall lie upon him.