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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Bihar Trade Articles (Licenses Unification) Order, 1984

(3)The Licensing Authority shall also refuse to grant a licence for a particular trade article, if-
(a)a licence has already been issued to another dealer at the same place of business for the trade articles for which the applicant has applied for; or
(b)the applicant has applied for both wholesale and retail licence for the same trade article.