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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in The Bihar Prohibition And Excise Act, 2016

(1)The State Government may require any molasses manufactory, distillery, license-holder, distributors, sellers, importers, exporters, bottling plant or such other establishments operating under this Act to place holograms on their products as per specifications prescribed by the Excise Commissioner.