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State of Odisha - Section

Section 42 in The Orissa Prohibition Act, 1956

42. Counterpart agreement to be executed by holders of licence and permits.

- Every person taking out a licence or permit under Sections 34, 39 or 40 may be required to execute a counterpart agreement in conformity with the tenor of his licence or permit, and to give such security for the performance of his agreement as the Prohibition Commissioner may, specify.