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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1)(f) in The Bihar and Orissa Excise Act, 1915

(f)no person shall use, keep or have in this possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing and subject to the terms and conditions of a licence granted in that behalf by the Collector: