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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(4) in The Bihar Prohibition And Excise Act, 2016

(4)All trials and proceedings under the Bihar Excise Act 1915( Bihar& Orissa Act II of 1915), pending in any other Court, before the commencement of this Act, shall stand transferred to the Special Courts.