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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(b) in The Bihar and Orissa Excise Act, 1915

(b)any person empowered by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] in this behalf, by notification;