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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(a) in Bihar Power Alcohol Act, 1948

(a)Notwithstanding anything contained in sub-section (4) of Section 1, no person shall sell petrol without admixture with power alcohol for the requirements of [the Indian] [Substituted by A.L.O.] naval, military or air forces except under a licence granted to him by such officer, not below the rank of Collector, as may be authorised by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government to grant such a licence.