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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(3) in The Orissa Prohibition Act, 1956

(3)Sections 1 and 3 shall come into force at once and the remaining provisions of this Act shall come into force in respect of such of the intoxicating liquors and drugs and in such area or areas and on such date or dates as the State Government may, by notification, appoint.