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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(a) in The Bihar and Orissa Excise Act, 1915

(a)subject to any restriction imposed by the [State Government] [Substituted by A.L.O., 1950.], establish, or authorise the establishment of distilleries or breweries, in which liquor may be manufactured under a licence granted under Section 13;