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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(b) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(b)if it appears that such thing is liable to confiscation but is not required as evidence as aforesaid, send the thing with a report of the particulars of the seizure to the Collector ; and