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[Cites 0, Cited by 0] [Section 122(4)] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(4)(iii) in The Board's Excise Rules, 1965

(iii)persons whose licences have, been cancelled under the Act or under the Dangerous Drugs Act, 1930 ; or, who have been held guilty of charging more than the prescribed prices and adulterating intoxicants;