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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2)(j) in The Orissa Prohibition Act, 1956

(j)declaring by what authority, orders passed by any Prohibition Authority other than the Prohibition Commissioner, may be revised and prescribing the time and manner of presenting application for revision under Section 51 and the procedure for dealing therewith;