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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(2) in Bihar Excise Act, 1915

(2)If any riot or unlawful assembly is apprehended or occurs in the vicinity of any shop in which any intoxicant is sold, any Magistrate, or any Police Officer above the rank of constable, who is present, may require such shop to be kept closed for such period as he may think necessary.