Section 26A(1)(a) in The Bihar and Orissa Excise Act, 1915

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State of Odisha - Subsection

Section 26A(1)(a) in The Bihar and Orissa Excise Act, 1915

(a)in no case there shall be granted under this Act any licence for manufacture, possession or sale, or any exclusive privilege for manufacture or sale, of any intoxicant, except with the prior approval of the concerned Grama Panchayat accorded with the concurrence of the Grama Sasan; and

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State of Odisha - Subsection

Section 26A(1)(a) in The Bihar and Orissa Excise Act, 1915