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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(b) in Bihar Power Alcohol Act, 1948

(b)the maximum and the minimum quantities of power alcohol which shall be manufactured by the licensee and the spread over of such production during the period of licence, subject to the power of the Excise Commissioner to alter such quantity in accordance with the Rules made in this behalf.