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State of Bihar - Section

Section 36 in Bihar Excise Act, 1915

36. Applications of Sections 30 to 35 to licences for retail sale of intoxicants other than spirit.

- The provisions of Sections 30 to 35 as to licences for the retail sale of spirits shall apply also in respect of licences for the retail sale,in any local area specified in any order made in this behalf on any other intoxicant specified in such order.