Section 89(2)(f) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 1] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(f) in The Bihar and Orissa Excise Act, 1915

(f)for prohibiting the grant of licences for the retail sale of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] at any place or within any focal area described in the rules or for defining the places in the vicinity of which shops for the retail [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] shall not ordinarily be licensed;

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State of Odisha - Subsection

Section 89(2)(f) in The Bihar and Orissa Excise Act, 1915