Section 89(2)(i) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 1] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(i) in The Bihar and Orissa Excise Act, 1915

(i)

(I)for regulating the procedure to be followed and prescribing the matters to be a ascertained before any licence for the wholesale or retail vend or any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] is granted for any locality; .

(ll)[ for regulating the time, place and manner of payment of the sum payable under Section 29] [Inserted by Act 10 of 1971.];

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State of Odisha - Subsection

Section 89(2)(i) in The Bihar and Orissa Excise Act, 1915