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

State of Bihar - Subsection

Section 14(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(2)A sum of money equivalent to a twelfth portion of the reserved fee shall have to be deposited as advance money in cash or through bank draft along with the application as per Rule 11(c) which will be refunded to the unsuccessful participant.