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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Bihar - Subsection

Section 10B(4) in Bihar and Orissa Excise Rules, 1919

(4)The Collector shall then intimate, the fact of the execution of the bond, to the officer in charge of the distillery, brewery or spirit warehouse who shall after the particulars thereof have been entered in the prescribed bond register, issue the liquor as if duty had been paid.