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[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

State of Odisha - Subsection

Section 26A(1)(b) in The Bihar and Orissa Excise Act, 1915

(b)no licence or exclusive privilege which is granted in contravention of Clause (a) shall have any effect for the purposes of this Act.