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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(b) in The Bihar Prohibition Act, 1938

(b)seize and detain any tari, liquor, intoxicating drug or other article which he has reason to believe to be liable to confiscation under this Act; and shall, when he so seizes such article, give to the person from whom such article is seized a receipt for the same: