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State of Bihar - Section

Section 23 in The Bihar Prohibition Act, 1938

23. Punishment for offences not otherwise provided for.

- Whoever is guilty of any wilful act, or intentional omission in contravention of the provisions of this Act, or of any Rule, notification or order made or any permit or licence issued thereunder and not otherwise provided for in this Act, shall be punishable with fine which may extend to two hundred rupees.