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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2)(o) in Bihar Power Alcohol Act, 1948

(o)provide for the procedure to be adopted when there is a difference of opinion as regards the quality of alcohol, petroleum, denaturant or mixture of petrol or petroleum with power alcohol between an officer of the Excise Department or of any other Department authorised in this behalf and the manufacturer of power alcohol destined for admixture with petrol or petroleum for providing motive power for any motor vehicle, or any licence-holders under this Act;