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[Cites 0, Cited by 4] [Section 75] [Entire Act]

State of Bihar - Subsection

Section 75(2) in The Bihar Prohibition And Excise Act, 2016

(2)The person so asked, is duty bound to submit himself to such medical tests or breath analysis tests. Should he fails to do so, it shall be presumed that he has committed an offence under Section 37 of the Act and shall be prosecuted accordingly.