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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(6) in Rules Framed by Board of Revenue under section 90

(6)ganja shall not be grown by the licensee more than once in three years on the same plot of land and the land shall not be put under cultivation unless it is approved by the Commissioner of Excise.