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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2)(q) in Bihar Power Alcohol Act, 1948

(q)provide for the giving of information when an accident by explosion or fire attended with loss of human life or serious injury to person or property occurs as a result of the ignition of power alcohol or mixture of petrol and power alcohol; and