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

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State of Odisha - Subsection

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

(c)that a person accused of any offence under Clause (k) of Sub-section (1) has committed such offence if an offence is proved to have been committed in premises in his immediate possession in respect of any liquor or intoxicating drug or any still, utensil, implement or apparatus whatsoever for the tapping of tari or the manufacture of intoxicating drug or any such materials as are ordinarily used in the tapping of tari or the manufacture of liquor or any intoxicating drug.

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State of Odisha - Subsection

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