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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(d) in Bihar Taxation on Luxuries in Hotels Act, 1988

(d)obstructs any authority in the performance of duty under this Act shall be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.