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

State of Odisha - Subsection

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

(a)if it appears that such thing is or is likely to be required as evidence in the case of any person arrested, forward the thing to the Magistrate to whom such person is forwarded or before whom such person, if granted bail, is required to appear ;