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[Cites 0, Cited by 0] [Section 137(7)] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(7)(a) in The Board's Excise Rules, 1965

(a)no confiscated intoxicant exceeding in quantity the limit of its retail sale under Section 5 shall be sold to a person other than a holder of licence under the Act, to sell such intoxicant.