Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(e) in The Bihar and Orissa Excise Act, 1915

(e)[ to any person, an exclusive privilege by the State Government under Section 22 in respect of any of the matters referred to in Clause (a) to (e) of Sub-section (1) [or in Sub-section (1-a)] [Inserted by Act 17 of 1970.]].