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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Prohibition Act, 1956

(1)The State Government may, by notification and subject to such conditions as they think fit, exempt any specified liquor or any intoxicating drug or article containing such liquor or drug from the observance of all or any of the provisions of this Act on the ground that such liquor, drug or article is required for a medicinal, toilet, scientific, industrial or such like purposes.