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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Prohibition Act, 1956

(2)To assist the Prohibition Commissioner in carrying out the provisions of this Act the State Government may also appoint by notification Prohibition Deputy Commissioner or Assistant Commissioner or such other officer with such designations and assign to them such powers, duties and functions under this Act, rules, regulations or orders made thereunder, as may be deemed necessary.