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[Cites 0, Cited by 0] [Section 93A] [Entire Act]

State of Bihar - Subsection

Section 93A(4) in Rules Framed by Board of Revenue under section 90

(4)Such preparations shall be transported from the manufactory to the premises of the wholesale licensee or from the manufactory/premises of the wholesale licensee to the licensed premises of the retailers only under a pass granted in that behalf by the Collector of the district in which the licensed premises of the wholesaler/retailer are situated.