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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(2) in Bihar Excise Act, 1915

(2)Nothing in sub-section (1) shall absolve any person who imports, exports, transports, manufactures, sells or has possession of an intoxicant on account of another person from liability to any punishment under this Act for the unlawful import, export, transport, manufacture, sale or possession of such article.