Section 4(2)(b) in The Orissa Prohibition Act, 1956

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State of Odisha - Subsection

Section 4(2)(b) in The Orissa Prohibition Act, 1956

(b)that a person accused of the offence of having drunk liquor or intoxicating drug under Clause (i) of Sub-section (1) has committed such offence if he emits smell of liquor by mouth or nose or shows any other physiological signs and symptoms; and

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State of Odisha - Subsection

Section 4(2)(b) in The Orissa Prohibition Act, 1956