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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Bihar - Subsection

Section 95(2)(n) in The Bihar Prohibition And Excise Act, 2016

(n)curbing activities of boot-leggers who distill, manufacture, store, transport, import, export, sell or distribute any liquor or intoxicant in contravention of any provisions of this Act or the rules made there under;