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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(2) in Bihar Excise Act, 1915

(2)If a license holder employs any person under the age of twenty-one years or any woman, he shall be punishable with a term which shall not be less than five years but which may extend to seven years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees, or with both.]