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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(a) in Bihar Excise (Mahua Flowers) Rules, 2006

(a)When the total quantity allowed for sale during a year does not exceed one hundred quintals, when such quantity is to be stored in a single place of storage in a village or town-rupees two hundred only;