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State of Jharkhand - Section

Section 41 in Bihar Excise Act, 1915

41. Technical defects, irregularities and omissions.

(1)No licence granted under this Act shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence or in any proceedings taken prior to the grant thereof.
(2)The decision of the Excise Commissioner as to what is a technical defect, irregularity or omission shall be final.