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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(4)(a) in The Bihar and Orissa Excise Act, 1915

(a)the sale of foreign liquor lawfully procured by any person for his private use when such sale is made by such person himself or on his behalf upon his quitting a station, or on behalf of his representatives in interest after his decease;