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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1)(b) in The Orissa Prohibition Act, 1956

(b)in the event of any breach by the holder thereof, or by any of his servants, or by any one acting on this behalf with his express or implied permission, or any of the terms or conditions thereof; or