Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(b) in The Orissa Prohibition Act, 1956

(b)has in his possession any denatured spirit in respect of which he knows or has reason to believe that such alteration or attempt has been made, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.