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State of Odisha - Section
Section 68 in The Orissa Prohibition Act, 1956
68. Courts to take judicial notice of appointments.
- All Courts shall take judicial notice of all notifications and orders conferring powers, imposing duties and making appointments under this Act.The Schedule[See Section 2]| Year | Number | Enactments repealed | Extent of repeal |
| 1916 | II | The B. and O. Excise Act, 1915 and all enactments other thanthe Dangerous Drugs Act, 1930 amending the said Act | Provisions with respect to such of the intoxicating liquorsand drugs as are notified under this Act in areas mentioned inthe said notification. |
| 1930 | II | The Dangerous Drugs Act, 1930 | So much of the Schedule II of the Dangerous Drugs Act asrelates to the B. and O. Excise Act in areas to which theprovisions under this Act may apply by notification. |