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[Cites 0, Cited by 0] [Section 122(4)] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(4)(ii) in The Board's Excise Rules, 1965

(ii)persons convicted of offences under the law relating to Excise, Opium, Opium Smoking or Dangerous Drugs or of any non-bailable offence;