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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(d) in The Bihar and Orissa Excise Act, 1915

(d)for regulating the import, export or transport of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.];