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[Cites 0, Cited by 64] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(c) in The Bihar Prohibition And Excise Act, 2016

(c)any premises or part thereof that may have been used for storing or manufacturing any liquor or intoxicant or for committing any other offence under this Act; shall be liable to be confiscated in a manner prescribed under the provisions of the Act,