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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(4) in The Bihar Prohibition And Excise Act, 2016

(4)All proceedings (including proceedings by way of investigations) pending before any Officer, Authority or Court, immediately before the commencement of this Act shall on such commencement be deemed to be proceedings pending before it as per this Act and shall continue to be dealt with accordingly.