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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jharkhand - Subsection

Section 89(2)(h) in Bihar Excise Act, 1915

(h)for declaring, either generally, or in respect of areas described in the rules, the persons or classes of persons to whom any intoxicant may or may not be sold;