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State of Bihar - Section

Section 13 in Bihar Power Alcohol Act, 1948

13. Excise Commissioner to be the controlling authority.

- The Excise Commissioner appointed by the SPAN class=amd2>[State] Government under clause (a) of sub section (2) of Section 7 of the Bihar and Orissa Excise Act, 1915, shall be the Chief Controlling Authority under this Act and shall have such power as may be prescribed.