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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(iv) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007

(iv)The licensee shall not sell to the consumers at a rate more than the maximum retail price fixed by the Government, written on the bottle of liquor.