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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in The Bihar Prohibition Act, 1938

(2)
(i)the Collector or other Prohibition Authority in charge of a district may constitute Prohibition committees for any portion or portions thereof.
(ii)Such Prohibition Committees shall-
(a)exercise and perform the prescribed powers and duties, and
(b)generally assist the Collector or other Prohibition Authority in charge of the district, as the case may be, in carrying out the objects of this Act.