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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(4)(b) in Bihar Excise Act, 1915

(b)the sale of tari lawfully possessed by a person in possession of the tree from which it was drawn, to a person licensed under this Act to manufacture or sell tari,