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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(2)All warrants issued under this section shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, (V of 1898). by a police officer or, if the officer issuing the warrant so directs, by any other person.