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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(1)On violation of the provision of these Rules, Conditions of licence or Conditions of Sale Notification by the licensee in any manner, actions for suspension/ cancellation of the licence will be taken under Section 42 of the Bihar Excise Act.