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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(2)(i) in Bihar Excise Act, 1915

(i)for regulating the procedure to be followed and prescribing the matters to be ascertained before any licence for the wholesale or retail vend of any intoxicant is granted for any locality;