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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Jharkhand - Subsection

Section 93(1)(c) in Bihar Excise Act, 1915

(c)all amounts due to the [State] [Substituted by ALO.] Government by any person on account of any contract relating to the excise-revenue, may be recovered from the person primarily liable to pay the same, or from his surety (if any), by distress and sale of his movable property, or by the process prescribed for the recovery of arrears of revenue.