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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(c) in The Bihar Prohibition And Excise Act, 2016

(c)in the event of any breach by the holder of such license or permit or by his servant or agent, or by any one acting on his behalf, with his express or implied permission, of any of the terms and conditions of such license or permit;