Section 18(2)(c) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2)(c) in The Bihar and Orissa Excise Act, 1915

(c)any [intoxicant] [Substituted by A.L.O., 1937.] in the possession of a person who has lawfully imported it or who is authorised by the Collector to possess it; or

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State of Odisha - Subsection

Section 18(2)(c) in The Bihar and Orissa Excise Act, 1915