Section 22(1)(a) in Bihar Excise Act, 1915

[Cites 0, Cited by 4] [Section 22(1)] [Section 22] [Entire Act]

(a)

(i)of manufacturing or supplying wholesale, or

(ii)of manufacturing and supplying wholesale, or

(iii)of selling wholesale or retail, or

(iv)of manufacturing or supplying wholesale and selling retail, or

(v)of manufacturing and supplying wholesale and selling retail; any country liquor or intoxicating drug within any specified local area, or

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