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[Cites 0, Cited by 0] [Section 22C] [Entire Act]

State of Bihar - Subsection

Section 22C(1) in Bihar Excise Act, 1915

(1)The State Government may grant to any person/persons on such conditions and for such terms and conditions and for such period as it may think fit, the exclusive/special privilege for supplying country liquor, on wholesale basis, after sacheting/bottling it. There may be more than one Grantee in a zone of supply.