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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(3)the settlement may also be made by combining the groups constituted at the level of sub-divisions in a district in the interest of revenue.