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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(2) in Bihar Excise Act, 1915

(2)for fixing the strength, price or quantity in excess of or below which any intoxicant shall not be supplied or sold, and quantity in excess of which denatured spirit shall not be possessed, and for prescribing a standard of quality for any intoxicant;