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[Cites 0, Cited by 0] [Section 8(1A)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1A)(i) in Bihar and Orissa Excise Rules, 1919

(i)[ Tari shall not be sold or consumed at places for which licences under the Act are prohibited under Rule 47 of the Rules framed by the State Government under Section 89 of the Act, and [See also S.O. 187 dated 1.4.1991.]