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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(a) in Bihar Excise Act, 1915

(a)sells, or keeps or exposes for sale, as foreign liquor, any liquor which he knows or has reason to believe to be country liquor, and such sale does not amount to an offence punishable under section 417 or section 418 of the Indian Penal Code (45 of 1860), or