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State of Bihar - Section

Section 65 in The Bihar Prohibition And Excise Act, 2016

65. Power of the State Government to withdraw facilities, privileges etc.

- The State Government may, by a notification to be published in the Official Gazette, impose reasonable restrictions or prohibit or withdraw certain facilities, privileges, contracts, licenses, benefits extended under any other Act, schemes , projects etcon the persons charge sheeted under any of the offences in this Act.