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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(13) in The Bihar and Orissa Excise Act, 1915

(13)for providing for the destruction or other disposal of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] deemed to be unfit for use; and