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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(10) in The Orissa Prohibition Act, 1956

(10)"import" means-
(a)to bring into any local area in which this Act is in force from any other local area in the State of Orissa in which this Act is not in force; or
(b)to bring into the State of Orissa;