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State of Bihar - Section

Section 77 in The Bihar Prohibition And Excise Act, 2016

77. Power to obtain information.

- The Excise Commissioner or Collector or any excise officer or police officer not below the rank of Assistant Sub Inspector, may by order, require any person or any establishment deemed reasonably connected with any unlawful handling of any liquor or intoxicant to furnish to him such information as may be specified in the order.