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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(g) in The Bihar and Orissa Excise Act, 1915

(g)[if the conditions of the exclusive privilege, licence] [Substituted by Act 10 of 1971.] permit or pass provide for such cancellation or suspension at will.