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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(1)(a) in Bihar Excise Act, 1915

(a)subject to any restrictions imposed by the [State] [Substituted by ALO.] Government, establish, or authorize the establishment of, distilleries or breweries, in which liquor may be manufactured under a licence granted under section 13;