Section 90(14)(b) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 90(14)] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(14)(b) in The Bihar and Orissa Excise Act, 1915

(b)all amounts paid or payable in respect of such grants shall be deemed to be sums paid or payable under Section 29 of that Act in consideration of the grant of exclusive privilege.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 90(14)(b) in The Bihar and Orissa Excise Act, 1915