Section 8(1)(b) in The Orissa Prohibition Act, 1956

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State of Odisha - Subsection

Section 8(1)(b) in The Orissa Prohibition Act, 1956

(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach of, or to evade the provisions of any rule, regulation or order made thereunder, or the conditions of a licence, permit, pass or authorization granted thereunder,

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State of Odisha - Subsection

Section 8(1)(b) in The Orissa Prohibition Act, 1956