Section 42(1)(f) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(f) in The Bihar and Orissa Excise Act, 1915

(f)where a licence, permit or pass has been granted on the application of the holder of an exclusive privilege granted under Section 22, on the requisition in writing of such holder; or

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State of Odisha - Subsection

Section 42(1)(f) in The Bihar and Orissa Excise Act, 1915