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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Orissa Prohibition Act, 1956

(4)[ An order under this section may also be made by an Appellate Court or by the High Court or the Sessions Judge, as the case may be, when exercising powers of revision.] [Substituted vide Orissa Prohibition Laws (Amendment) Act, 1975- O.A. No. 40 of 1975.]