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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2)(h) in Bihar Excise Act, 1915

(h)tari, up to limit of four seers, when in the possession of the person possessing the tree from which it was drawn and intended to be used for his domestic consumption, or