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[Cites 0, Cited by 4] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in The Bihar Prohibition And Excise Act, 2016

(1)The State Government may at any time decide either to withdraw or not to renew a license issued to any manufactory, distillery, molasses manufactory, brewery, bottling plantetc in the entire State of Bihar or any part thereof.