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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(15) in The Bihar Prohibition And Excise Act, 2016

(15)"Collector" means Collector-cum-District-Magistrate of a district and includes the Additional Collector-cum-Additional District Magistrate or Deputy Collector or any person appointed by the Government to exercise the powers and perform the functions of the Collector-cum- District Magistrate under the Act