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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jharkhand - Subsection

Section 46(2) in Bihar Excise Act, 1915

(2)If a licence granted to any person under this Act is withdrawn under section 43, or surrendered under section 44, the Collector may after the withdrawal or surrender thereof, take the grant under management, or transfer the unexpired portion of the grant to any other person.