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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(g) in The Orissa Prohibition Act, 1956

(g)uses, keeps or has in his possession any materials, steel, utensil, implement or apparatus whatsoever for the tapping of tari or the manufacture of liquor or any intoxicating drug; or