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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(4) in The Bihar Prohibition And Excise Act, 2016

(4)The licensing authority may require the licensee to give security for the observance of the terms and conditions of the license and to execute an agreement thereon.Explanation. - The words "Existing Licensee" means persons, firms etc who are holding a valid license on the day of this Act coming into force.