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[Cites 0, Cited by 9] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(f) in The Bihar and Orissa Excise Act, 1915

(f)uses, keeps or has in his possession any materials, still, utensil implement instrument or apparatus whatsoever for the purpose of manufacturing any intoxicating drug or liquor, other than tari, or