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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(2)(a) in The Bihar Prohibition And Excise Act, 2016

(a)in sub-section (1) of Section-243, for the words "The accused shall then be called upon", the words "The accused shall then be required to give in writing at once or within such time as the Court may allow, a list of the persons (if any) whom he proposes to examine as his witnesses and of the documents (if any) on which he proposes to rely and he shall then be called upon" had been substituted;