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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(c) in The Bihar and Orissa Excise Act, 1915

(c)to any person, for the retail sale of any [intoxicant] [Substituted by A.L.O., 1937.] in substitution for a licence which has been cancelled or surrendered before the expiration of the period for which it was granted; or