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[Cites 0, Cited by 378] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in The Bihar Prohibition And Excise Act, 2016

(2)Nothing in sub-section (1) shall absolve any person who manufactures, sells or has in possession any intoxicant or liquor on account of another person, from liability to any punishment under this Act or unlawful manufacture, sale or possession of such intoxicant or liquor.