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State of Bihar - Section

Section 67C in Bihar Excise Act, 1915

67C. [ Magistrate's power to impose enhanced penalties. [Inserted by Bihar Act No. 3 of 2016, dated 31.3.2016.]

– Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Sessions Judge to pass any sentence, authorized by this Act.]