Section 90(14)(a) in The Bihar and Orissa Excise Act, 1915

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State of Odisha - Subsection

Section 90(14)(a) in The Bihar and Orissa Excise Act, 1915

(a)all grants made by way of licences for manufacture and retail sale of country liquor and for retail sale or intoxicating drug in respect of any place on or after the 7th day of August, 1965 shall be deemed to be licences granted to the persons concerned conferring an exclusive privilege under Section 22 of the Principal Act, for manufacture and retail sale of country liquor and, as the case may be, for retail sale of intoxicating drug at such place; and

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State of Odisha - Subsection

Section 90(14)(a) in The Bihar and Orissa Excise Act, 1915