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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(1) in Bihar Excise Act, 1915

(1)After the date prescribed for the receipt of objections and opinions submitted under section 33, the Collector shall consider the same, and shall, if necessary, revise the said list, and shall decide for what place license for the retail sale of spirit shall be granted, and may, in his discretion, grant licences accordingly.