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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in The Bihar and Orissa Excise Act, 1915

(3)The [State Government] [Substituted by A.L.O. 1950.] may, by notification, declare that Subsection (2) shall apply also, any specified area, to persons licensed to sell country spirit for consumption on their premises.