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[Cites 0, Cited by 0] [Section 63A(8)] [Section 63A] [Entire Act]

State of Bihar - Subsection

Section 63A(8)(b) in Bihar and Orissa Excise Rules, 1919

(b)cause an extract of so much of the list as relates to shops situated in a ward of a municipality to be sent to the Commissioner or Commissioners representing that ward.