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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(3) in Bihar Excise Act, 1915

(3)A licensed vendor shall not have in his possession at any place other than that authorised by his licence any quantity of any intoxicant in excess of such quantity as the Board has, under section 5, declared to the limit of a retail sale, except under a permit granted by the Collector in that behalf.