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

State of Odisha - Subsection

Section 3(9) in The Orissa Prohibition Act, 1956

(9)"foreign liquor" includes all liquor brought into India by sea, air or land :Provided that the State Government may, by notification, declare that any specified description of any other liqour shall, for the purposes of this Act, be deemed to be foreign liquor-