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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1) in The Bihar Prohibition And Excise Act, 2016

(1)There shall be an Excise Intelligence Bureau, headed by the Excise Commissioner, consisting of such number of excise officers and staff as may be appointed by the State Government and such other officers and staff as may be appointed by the Excise Commissioner with the prior approval of the State Government.