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[Cites 0, Cited by 0] [Section 472] [Entire Act]

State of Bihar - Subsection

Section 472(1) in The Bihar Municipal Act, 2007

(1)No, spirituous, fermented or intoxicating liquors or other substances of a like nature shall be sold, given or distributed at a hotel, eating-house, tavern, shop or any other place, public or private, within a polling area during the period of forty-eight hours ending with the hour fixed for the conclusion of the poll for any election in that polling area.