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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(2)The officer conducting the auction may withdraw any shop/licence before the commencement of the auction, from auction after following the detailed instructions of the Commissioner of Excise, issued before in this regard. He shall also record the reasons of such withdrawal.