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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(1)(a) in The Bihar and Orissa Excise Act, 1915

(a)the establishment, inspection, supervision, management and control of any place for the manufacture, supply or storage of any [intoxicant] [Substituted by A.L.O. 1937 for 'excisable article;'.], and the provision maintenance of fittings, implements and apparatus therein;