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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in The Bihar Prohibition And Excise Act, 2016

(1)No liquor, intoxicant or final product shall be imported, exported or transported or transited within or from outside or through the State except with a valid permit and subject to such duty (if any) payable;