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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(27) in The Orissa Prohibition Act, 1956

(27)"toilet preparation" means any preparation, which is intended for use in the toilet of the human body or in perfuming apparel of any description or any substance intended to cleanse, improve or alter the complexion, skin, hair or teeth, and includes deodorants and perfumes;