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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(i) in Bihar Excise (Mahua Flowers) Rules, 2006

(i)For possession-(a) When Mahua flowers are required for bona fide industrial purpose in any factory as defined in the Factories Act and in any other industrial concern-rupees two hundred only;