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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(2) in Bihar Excise Act, 1915

(2)nothing in sub-section (1) shall absolve any person who manufactures, sells or has in possession any intoxicant on account of another person, from liability to any punishment under this Act or unlawful manufacture, sale or possession of such intoxicant.]